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[Cites 0, Cited by 1] [Section 314(2)] [Section 314] [Entire Act]

Union of India - Subsection

Section 314(2)(b) in The Companies Act, 1956

(b)[ The company shall not waive the recovery of any sum refundable to it under clause (a) unless permitted to do so by the Central Government.] [ Inserted by Act 41 of 1974, Section 29 (w.e.f. 1.2.1975).]