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[Cites 0, Cited by 0] [Section 6A(11)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(11)(e) in The Insurance Act, 1938

(e)by such person jointly with others, such part of the total paid-up holding of the company or firm or of the total joint holding in those shares, as is proportionate to the contribution made by such person to the paid-up capital of the company, the paid-up capital of the firm or the joint holding, as the case may be.