Section 4(3)(a) in The Companies Act, 2013

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Union of India - Subsection

Section 4(3)(a) in The Companies Act, 2013

(a)any word or expression which is likely to give the impression that the company is in any way connected with, or having the patronage of, the Central Government, any State Government, or any local authority, corporation or body constituted by the Central Government or any State Government under any law for the time being in force; or

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Union of India - Subsection

Section 4(3)(a) in The Companies Act, 2013