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[Cites 0, Cited by 0] [Section 2(8A)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(8A)(c) in The Insurance (Amendment) Act, 2002

(c)in which no body corporate, whether incorporated or not, formed or registered outside India, either by itself or through its subsidiaries or nominees, at any time, holds more than twenty- six per cent. of the capital of such co- operative society;