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Union of India - Section

Section 71 in The Companies (Amendment) Act, 2017

71. Amendment of section 216.

In section 216 of the principal Act, in sub-section (1),—
(i)in clause (b), for the word "company", the words "company; or" shall be substituted;
(ii)after clause (b), the following clause shall be inserted, namely:—"(c) who have or had beneficial interest in shares of a company or who are or have been beneficial owners or significant beneficial owner of a company.".