Companies Act, 1956

619B. PROVISIONS OF SECTION 619 TO APPLY TO CERTAIN COMPANIES.

The provisions of section 619 shall apply to a company in which not less than fifty-one per cent of the paid-up share capital is held by one or more of the following or any combination thereof, as if it were a Government company, namely :-

1. the Central Government and one or more Government companies;

2. any State Government or Governments and one or more Government companies;
3. the Central Government, one or more State Governments and one or more Government companies;

4. the Central Government and one or more corporations owned or controlled by the Central Government;
5. the Central Government, one or more State Governments and one or more corporations owned or controlled by the Central Government;
6. one or more corporations owned or controlled by the Central Government or the State Government;
7. more than one Government company.

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