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[Cites 0, Cited by 0] [Section 106(5)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(5)(b) in The Insurance Act, 1938

(b)the property of a private company in respect of the affairs of which the delinquent, by himself or through hi s nominees, relatives, partners or persons interested in any shares of the company is able to exercise or is entitled to acquire control, whether direct or indirect.