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[Cites 0, Cited by 0] [Section 605(2)] [Section 605] [Entire Act]

Union of India - Subsection

Section 605(2)(d) in The Companies Act, 1956

(d)the manner of sale, transfer or transmission of Indian Depository Receipts, by a company incorporated, or to be incorporated outside India, whether the company has or has not been established or, will or will not establish any place of business in India.]