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[Cites 0, Cited by 0] [Section 2(87)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(87)(b) in The Companies Act, 2013

(b)the composition of a company’s Board of Directors shall be deemed to be controlled by another company if that other company by exercise of some power exercisable by it at its discretion can appoint or remove all or a majority of the directors;