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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Business Profits Act, 1947

(4)For the purposes of this section a company shall be deemed to be a subsidiary of another company if and so long as not less than four- fifths of its ordinary share capital is beneficially owned by that other company, whether directly or through another company or other companies, or partly directly and partly through another company or other companies.