Section 43A(8)(a) in The Companies Act, 1956

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Union of India - Subsection

Section 43A(8)(a) in The Companies Act, 1956

(a)that since the date of the annual general meeting with reference to which the last return was submitted, or in the case of a first return, since the date of the incorporation of the private company, no body or bodies corporate has or have held twenty-five per cent or more of its paid-up share capital, [*] [The words " or" omitted by Act 31 of 1988, Section 7 (w.e.f. 15.6.1988). ],

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Union of India - Subsection

Section 43A(8)(a) in The Companies Act, 1956