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[Cites 0, Cited by 0] [Section 424C(4)] [Section 424C] [Entire Act]

Union of India - Subsection

Section 424C(4)(b) in The Companies (Second Amendment) Act, 2002

(b)if the operating agency specified in an order made under sub- section (3) makes a submission in that behalf, review such order and modify the order in such manner as it may deem appropriate.