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Citedby 2 docs
Ashoka Marketing Ltd. And Anr. ... vs Punjab National Bank And Ors. Etc. ... on 7 August, 1990
Krishan Kumar And Another vs The Chandigarh Industrial And ... on 24 February, 2012

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[Section 2(e)(2)] [Section 2(e)] [Section 2] [Complete Act]
Central Government Act
Section 2(e)(2)(i) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(i) any company as defined in section 3 of the Companies Act. 1956 (1 of 1956 ), in which not less than fifty- one per cent. of the paid- up share capital is held by the Central Government or any company which is a subsidiary (within the meaning of that Act) of the first- mentioned company,