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[Cites 0, Cited by 1] [Section 372A(1)] [Section 372A] [Entire Act]

Union of India - Subsection

Section 372A(1)(c) in The Companies Act, 1956

(c)acquire, by way of subscription, purchase or otherwise the securities of any other body corporate, exceeding sixty per cent of its paid-up share capital and free reserves, or one hundred per cent of its free reserves, whichever is more: