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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(5)(a) in The Punjab Minor Mineral Concession Rules, 1964

(a)in the case of a public company as defined in the Companies Act, 1956, only if a majority of the Directors of the company are citizens of India and not less than fifty one per cent of the share capital thereof is held by persons who are either citizens of India or companies as defined in the said Act;