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Union of India - Section

Section 6 in The Companies (Amendment) Act, 2017

6. Amendment of section 12.

In section 12 of the principal Act,—
(i)in sub-section (1), for the words "on and from the fifteenth day of its incorporation", the words "within thirty days of its incorporation" shall be substituted;
(ii)in sub-section (4), for the words "within fifteen days", the words "within thirty days" shall be substituted.