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[Cites 0, Cited by 0] [Section 232(3)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(3)(a) in The Companies Act, 2013

(a)the transfer to the transferee company of the whole or any part of the undertaking, property or liabilities of the transferor company from a date to be determined by the parties unless the Tribunal, for reasons to be recorded by it in writing, decides otherwise;