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[Cites 0, Cited by 0] [Section 4B(2)] [Section 4B] [Entire Act]

Union of India - Subsection

Section 4B(2)(a) in THE FINANCE ACT, 2021

(a)with a body corporate in which such director or such director in association with any other director, holds more than two per cent shareholding of that body corporate, or is a promoter, manager, chief executive officer or trustee of that body corporate, or;