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

Union of India - Subsection

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

(d)Where the alteration proposed in the provisions of the memorandum of a body under this sub-section is with respect to the objects of the body so far as may be required to enable it to do any of the things specified in clauses (a) to (g) of sub-section (1) of section 17, the provisions of this sub-section shall be in addition to, and not in derogation of, the provisions of that section.]