Section 2(1)(b) in The Indian Companies (Foreign Interests) Act, 1918

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British India - Subsection

Section 2(1)(b) in The Indian Companies (Foreign Interests) Act, 1918

(b)the expression" restrictive provision" means any provision in the articles of association of a company which, in the opinion of the Central Government, is designed to restrict or limit or has the effect of restricting or limiting the share or shares or interest which may be held, or the rights, powers or authority which may be conferred upon or exercised by or on behalf of persons other than [Subs., ibid., for" British subjects"] Commonwealth citizens] in the company, or in respect of the control, management or direction of the affairs thereof.

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British India - Subsection

Section 2(1)(b) in The Indian Companies (Foreign Interests) Act, 1918