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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(1)(b) in The Companies Act, 1956

(b)in the case of a trust deed which has not been printed, of [such sum as may be prescribed] [ Substituted by Act 31 of 1988, Section 67, for " six annas" (w.e.f. 15.7.1988).] for every one hundred words or fractional part thereof required to be copied.