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[Cites 0, Cited by 0] [Section 372(11)] [Section 372] [Entire Act]

Union of India - Subsection

Section 372(11)(b) in The Companies Act, 1956

(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). ]