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[Cites 0, Cited by 0] [Section 184(5)] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(5)(b) in The Companies Act, 2013

(b)shall apply to any contract or arrangement entered into or to be entered into between two companies where any of the directors of the one company or two or more of them together holds or hold not more than two per cent. of the paid-up share capital in the other company.