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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(i) in The Companies (Amendment) Act, 2017

(i)in sub-section (1), after the second proviso, the following proviso shall be inserted, namely:—"Provided also that nothing contained in the second proviso shall apply to a company in which ninety per cent. or more members, in number, are relatives of promoters or are related parties:";