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[Cites 0, Cited by 2] [Section 370(1B)] [Section 370] [Entire Act]

Union of India - Subsection

Section 370(1B)(iii) in The Companies Act, 1956

(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).]