Provisions of section 619 to apply to certain companies.
619B. Provisions of section 619 to apply to certain companies. 1[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 :-
(a) the Central Government and one or more Government companies;
(b) any State Government or Governments and one or more Government companies;
(c) the Central Government, one or more State Governments and one or more Government companies;
(d) the Central Government and one or more corporations owned or controlled by the Central Government;
(e) the Central Government, one or more State Governments and one or more corporations owned or controlled by the Central Government;
(f) one or more corporations owned or controlled by the Central Government or the State Government;
(g) more than one Government company.]
1 Inserted by Act No. 41 of 1974, w.e.f. 1st. February, 1975.
