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[Cites 0, Cited by 0] [Section 119(3)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(3)(a) in The Companies Act, 1956

(a)to invalidate any provision in force at the commencement of this Act so long as any person then entitled to the benefit of that provision or afterwards given the benefit thereof under sub-section (4) remains a trustee of the deed in question; or