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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(6) in The Companies Act, 1956

(6)For the purposes of sub-section (4) and clause (a) of sub-section (5), the expression "included" when used with reference to a prospectus or statement in lieu of prospectus, means included in the prospectus or statement in lieu of prospectus itself or contained in any report or memorandum appearing on the face thereof, or by reference incorporated therein.Reduction of number of members below legal minimum