Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(7)(b) in The Gujarat Lokayukta Act, 1986

(b)the Chairman or the Vice-Chairman [or a non-official director or a non-official member] [These words added by Gujarat 26 of 2003, dated 17th September 2003.] of a Government Company within the meaning of section 617 of the Companies Act, 1956 (I of 1956) in which not less than fifty one per cent, of its paid up share capital is held by the State Government and the Chairman or the Vice-Chairman [or a non-official director or a non-official member] [These words added by Gujarat 26 of 2003, dated 17th September 2003.] of a Company which is subsidiary of a company in which not less than fifty one per cent, if its paid up share capital is held by the State Government;