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[Cites 0, Cited by 0] [Section 43A(8)] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(8)(d) in The Companies Act, 1956

(d)[ that the private company did not accept or renew deposits from the public.] [Inserted by Act 31 of 1988, Section 7 (w.e.f. 15.6.1988). ]