(1B)[ Explanation numbered and lettered as sub-Section (1-B) by Act 65 of 1960, Section 135 (w.e.f. 28.12.1960).] [For the purposes of sub-sections (1) and (1-A)] [ Substituted by Act 65 of 1960, Section 135, for " For the purposes of this sub-Section" (w.e.f. 28.12.1960).] two bodies corporate shall be deemed to be under the same management-(i)if the [* * *] [ Provisions relating to managing agent, secretaries and treasurers have ceased to have effect by Act 17 of 1969, Section 6 (w.e.f. 3.4.1970).] Managing Director or manager of the one body, [* * *] [ Provisions relating to managing agent, secretaries and treasurers have ceased to have effect by Act 17 of 1969, Section 6 (w.e.f. 3.4.1970).] is-(a)[* * *] [ Provisions relating to managing agent, secretaries and treasurers have ceased to have effect by Act 17 of 1969, Section 6 (w.e.f. 3.4.1970).] Managing Director or manager of the other body; or[* * *] [ Provisions relating to managing agent, secretaries and treasurers have ceased to have effect by Act 17 of 1969, Section 6 (w.e.f. 3.4.1970).][* * *] [ Provisions relating to managing agent, secretaries and treasurers have ceased to have effect by Act 17 of 1969, Section 6 (w.e.f. 3.4.1970).](ii)if a majority of the Directors of the one body constitute, or at any time within the six months immediately preceding constituted, a majority of the Directors of the other body; [or] [ Added by Act 65 of 1960, Section 135 (w.e.f. 28.12.1960).](iii)[ if not less than one-third of the total voting power with respect to any matter relating to each of the two bodies corporate is exercised or controlled by the same individual or body corporate; or [ Inserted by Act 65 of 1960, Section 135 (w.e.f. 28.12.1960).](iv)if the holding company of the one body corporate is under the same management as the other body corporate within the meaning of clause (i), clause (ii) or clause (iii); or(v)if one or more Directors of the one body corporate while holding, whether by themselves or together with their relatives, the majority of shares in that body corporate also hold, whether by themselves or together with their relatives, the majority of shares in the other body corporate.]
