Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 108A(2)] [Section 108A] [Entire Act] Union of India - Subsection Section 108A(2)(a) in The Companies Act, 1956 (a)company in which not less than fifty-one per cent of the share capital is held by the Central Government; or