Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(a) in The Companies (Temporary Restrictions On Dividends) Act, 1974 (a)a company in which the public are substantially interested, as defined in clause (18) of section 2 of the Income- tax Act, 1961 ; (43 of 1961 )
