619B. [Provisions of section 619 to apply to certain companies
The provisions of section 619 shall apply to a company in which not less than fifty-one per cent. of the paid-up share capital is held by one or more of the following or any combination thereof, as if it were a Government company, namely:-(a)the Central Government and one or more Government companies;(b)any State Government or Governments and one or more Government companies;(c)the Central Government, one or more State Governments and one or more Government companies;(d)the Central Government and one or more corporations owned or controlled by the Central Government;(e)the Central Government, one or more State Governments and one or more corporations owned or controlled by the Central Government;(f)one or more corporations owned or controlled by the Central Government or the State Government;(g)more than one Government company.]
