Section 2(2)(iii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

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Union of India - Subsection

Section 2(2)(iii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(iii)any company as defined in clause ( 20) of section 2 of the Companies Act, 2013 in which not less than fifty-one per cent. of the paid up capital is held partly by the Central Government and partly by one or more State Governments and includes a company which is a subsidiary (within the meaning of that Act) of the first-mentioned company and which carries on the business of public transport including metro railway.

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Union of India - Subsection

Section 2(2)(iii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971