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[Cites 0, Cited by 0] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(iv) in Finance Act, 2012

(iv)if one or more directors of one such body corporate constitute, or at any time within a period of six months immediately preceding the day when the question arises as to whether such bodies corporate are under the same management, constituted (whether independently or together with relatives of such directors or employees of the first mentioned body corporate) one-fourth of the directors of the other; or