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2. In section 2 of the Atomic Energy Act, 1962 (hereinafter referred to as the principal Act), in sub-section (1), for clause (bb), the following clause shall be substituted, namely:- ' (bb) "Government company" means a company in which- (i) not less than fifty-one per cent. of the paid-up share capital is held by the Central Government; or (ii) the whole of the paid-up share capital is held by one or more of the companies specified in sub-clause (i) and which, by its articles of association, empowers the Central Government to constitute and reconstitute its Board of Directors;'.    |
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