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[Cites 0, Cited by 1] [Section 295(1)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(1)(d) in The Companies Act, 1956

(d)any body corporate at a general meeting of which not less than twenty-five per cent. of the total voting power may be exercised or controlled by any such Director, or by two or more such Directors, together; or