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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(5)(b) in The M.P. Vat Act, 2002

(b)Notwithstanding anything contained in the order specified in clause (a), for all of the purposes of this Act, the said two or more companies will be treated as single company for the periods upto the date of the said order and the registration certificate of the de-merged company will be cancelled, where necessary, with effect from the date of the said order and the said two of more companies shall be granted registration certificates, where necessary, from the date of the said order.