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[Cites 0, Cited by 0] [Section 300(2)] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(2)(e) in The Companies Act, 1956

(e)a public company, or a private company which is a subsidiary of a public company, in respect of which a notification is issued under sub-section (3), to the extent specified in the notification.