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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(1)(b) in The Maharashtra Non-Trading Corporations Act, 1959

(b)where any such investments are not so held at the commencement of this Act the corporation shall, within a period of one year from such commencement, either cause them to be transferred to, and hold them in, its own name, or dispose of them.