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[Cites 0, Cited by 0] [Section 370(1B)] [Section 370] [Entire Act]

Union of India - Subsection

Section 370(1B)(iv) in The Companies Act, 1956

(iv)if the holding company of the one body corporate is under the same management as the other body corporate within the meaning of clause (i), clause (ii) or clause (iii); or