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Union of India - Section

Section 66 in The Companies (Amendment) Act, 2020

66. Amendment of section 465.

In section 465 of the principal Act, in sub-section (1),—
(a)the first proviso shall be omitted;
(b)in the second proviso, for the words "Provided further that", the words "Provided that" shall be substituted;
(c)in the third proviso, for the words "Provided also that", the words "Provided further that" shall be substituted.