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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(b) in Bombay Non-Trading Corporations Act, 1959

(b)any provision contained in the memorandum, articles, agreement or resolution aforesaid, shall, to the extent to which it is repugnant to the provisions of this Act, become or be void, as the case may be.