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[Cites 0, Cited by 0] [Section 108B(2)] [Section 108B] [Entire Act]

Union of India - Subsection

Section 108B(2)(b) in The Companies Act, 1956

(b)where such share is held in company engaged in any industry specified in Schedule XV, such share shall be transferred to the Central Government or to such corporation owned or controlled by that Government as may be specified in the direction.