(11)For the purposes of this section, a body corporate shall be deemed to be in the same group as the investing company-[* * *](b)[ if the body corporate and the investing company should, in virtue of sub-section (1-B) of section 370, be deemed to be under the same management. [Substituted by Act 65 of 1960, Section 138, for Section 372 (w.e.f. 28.12.1960). ]
