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[Cites 0, Cited by 0] [Section 424D(2)] [Section 424D] [Entire Act]

Union of India - Subsection

Section 424D(2)(e) in The Companies Act, 1956

(e)the continuation by or against the sick industrial company or, as the case may be, the transferee company of any action or other legal proceeding pending against the sick industrial company immediately before the date of the order made under sub-section (3) of section 424-C;