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[Cites 0, Cited by 7] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Companies Act, 2013

(2)The reference in this section to the shares of a holding company which is a company limited by guarantee or an unlimited company, not having a share capital, shall be construed as a reference to the interest of its members, whatever be the form of interest.