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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(C) in The Central Excise Act, 1944

(C)where the undertakings are owned by bodies corporate,
(I)if one body corporate manages the other body corporate; or
(II)if one body corporate is a subsidiary of the other body corporate; or
(III)if the bodies corporate are under the same management; or
(IV)if one body corporate exercises control over the other body corporate in any other manner;