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[Cites 0, Cited by 6] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(4) in The Companies Act, 1956

(4)A private company which has become a public company by virtue of this section shall continue to be a public company until it has, with the approval of the Central Government and in accordance with the provisions of this Act, again become a private company.