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[Cites 0, Cited by 0] [Section 2(72)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(72)(B) in The Companies Act, 2013

(B)not less than fifty-one per cent. of the paid-up share capital is held or controlled by the Central Government or by any State Government or Governments or partly by the Central Government and partly by one or more State Governments;