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[Cites 0, Cited by 0] [Section 307(10)] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(10)(b) in The Companies Act, 1956

(b)a Director of a company shall be deemed to hold, or to have an interest or a right in or over, any shares or debentures, if a body corporate other than the company holds them or has that interest or right in or over them, and either-
(i)that body corporate or its Board of Directors is accustomed to act in accordance with his directions or instructions; or
(ii)he is entitled to exercise or control the exercise of one-third or more of the total voting power exercisable at any general meeting of that body corporate.