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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(b) in THE FINANCE ACT, 2021

(b).one or more new partners or members, as the case may be, are admitted in such specified entity in such 'circumstances that one or more of the persons who were partners or members, as the case may be, of the specified entity, before the change, continue as partner or partners or member or members after the change; or