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[Cites 0, Cited by 0] [Section 25(8)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(8)(c) in The Companies Act, 1956

(c)In according the approval referred to in clause (a), the Central Government may vary the license by making it subject to such conditions and regulations as that Government thinks fit, in lieu of, or in addition to, the conditions and regulations, if any, to which the license was formerly subject.