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[Cites 0, Cited by 0] [Section 637] [Entire Act]

Union of India - Subsection

Section 637(3) in The Companies Act, 1956

(3)A copy of every notification issued under sub-section (1) shall, as soon as may be after it is issued, be placed before both Houses of Parliament.[ Grant of approval, etc., subject to conditions and levy of fees on applications ] [ Inserted by Act 65 of 1960, Section 207 (w.r.e.f. 8.3.1956).]