Section 108(1C)(A) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 108(1C)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(1C)(A) in The Companies Act, 1956

(A)any share-

(i)which is held by a company in any other body corporate in the name of a Director or nominee in pursuance of sub-section (2), or as the case may be, sub-section (3), of section 49, or

(ii)which is held by a corporation, owned or controlled by the Central Government or a State Government, in any other body corporate in the name of a Director or nominee, or

(iii)in respect of which a declaration has been made to the Public Trustee under section 153-B,-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 108(1C)(A) in The Companies Act, 1956