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[Cites 0, Cited by 0] [Section 395(1)] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(1)(b) in The Companies Act, 1956

(b)the holders who approve the scheme or contract besides holding not less than nine-tenths in value of the shares (other than those already held as aforesaid) whose transfer is involved, are not less than three-fourths in number of the holders of those shares.