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[Cites 0, Cited by 0] [Section 592] [Entire Act]

Union of India - Subsection

Section 592(4) in The Companies Act, 1956

(4)Foreign companies, other than those mentioned in sub-section (1), shall, if they have not delivered to the Registrar before the commencement of this Act the documents and particulars specified in sub-section (1) of section 277 of the Indian Companies Act, 1913 (7 of 1913) continue to be subject to the obligation to deliver those documents and particulars in accordance with that Act.