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[Cites 0, Cited by 0] [Section 247(5)] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(5)(ii) in The Companies Act, 1956

(ii)able to control or materially to influence the policy of such company, body corporate [* * *] [ The words " managing agent, secretaries and treasurers, or associate," omitted by Act 53 of 2000, Section 123 (w.e.f. 13.12.2000).], as they apply in relation to [officers and other employees and agents] [ Substituted by Act 65 of 1960, Section 79, for " officers and agents" (w.e.f. 28.12.1960).] of the company of the other body corporate, [* * *] [ The words " or of managing agent, secretaries, treasurers or associate" omitted by Act 53 of 2000, Section 123 (w.e.f. 13.12.2000).] as the case may be: