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[Cites 0, Cited by 1] [Section 226(3)] [Section 226] [Entire Act]

Union of India - Subsection

Section 226(3)(e) in The Companies Act, 1956

(e)[ a person holding any security of that company after a period of one year from the date of commencement of the Companies (Amendment) Act, 2000. [ Substituted by Act 53 of 2000, Section 108, for Clauses (e) and (f) (w.e.f. 13.12.2000).]