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[Cites 0, Cited by 0] [Section 370(1B)] [Section 370] [Entire Act]

Union of India - Subsection

Section 370(1B)(ii) in The Companies Act, 1956

(ii)if a majority of the Directors of the one body constitute, or at any time within the six months immediately preceding constituted, a majority of the Directors of the other body; [or] [ Added by Act 65 of 1960, Section 135 (w.e.f. 28.12.1960).]