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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(46) in The Companies Act, 2013

(46)“holding company”, in relation to one or more other companies, means a company of which such companies are subsidiary companies;[Explanation.—For the purposes of this clause, the expression “company” includes any body corporate;The Explanation ins. by Act 1 of 2018, s. 2 (w.e.f. 9-2-2018)]