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Companies Act, 1956 Sec 108F - Nothing in sections 108A to 108D to apply to Government companies, etc. Nothing contained in section 108A except sub-section (2) thereof shall apply to the transfer of any share to, and nothing in section 108B or section 108C or section 108D shall apply to the transfer of any share by : (a) any company in which not less than fifty-one per cent of the share capital is held by the Central Government ; (b) any corporation (not being a company) established by or under any Central Act ; (c) any financial institution.    |
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