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[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(3)(b) in The Companies Act, 1956

(b)If a foreign register is kept by a company in any State or country to which a direction under clause (a) applies for the time being, the decision of any competent Court in that State or country in regard to the rectification of the register shall have the same force and effect as if it were the decision of a competent Court in India.