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[Cites 0, Cited by 1] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(6) in The Companies Act, 2013

(6)The Central Government may, on its own or on an application by a class or classes of companies, by notification, exempt any class or classes of companies from complying with any of the requirements of this section or the rules made thereunder, if it is considered necessary to grant such exemption in the public interest and any such exemption may be granted either unconditionally or subject to such conditions as may be specified in the notification.