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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4)(a) in Estate Duty act, 1953

(a)A company shall be deemed to be a subsidiary company if, by reason of the beneficial ownership of shares therein, the control of the company is in the hands of the company not being a company to which the provisions of this sub-section apply, or of two or more companies none of which is a company to which the aforesaid provisions apply;