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[Cites 0, Cited by 0] [Section 141(3)] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(3)(d) in The Companies Act, 2013

(d)a person who, or his relative or partner—
(i)is holding any security of or interest in the company or its subsidiary, or of its holding or associate company or a subsidiary of such holding company: