Section 2(1)(b) in The Atomic Energy Act, 1962

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Union of India - Subsection

Section 2(1)(b) in The Atomic Energy Act, 1962

(b)"fissile material" means uranium-233, uranium-235, plutonium or any material containing these substances or any other material that may be declared as such by notification by the Central Government;

(bb)[ "Government company" means a company in which-

(i)not less than fifty-one per cent. of the paid-up share capital is held by the Central Government; or

(ii)the whole of the paid-up share capital is held by one or more of the companies specified in sub-clause (i) and which, by its articles of association, empowers the Central Government to constitute and reconstitute its Board of Directors;]

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Union of India - Subsection

Section 2(1)(b) in The Atomic Energy Act, 1962