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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.

(2)Any amendments in the memorandum or articles or association of the steel authority of India made in pursuance of sub-section (1) shall have effect notwithstanding anything contained in the companies act.