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[Cites 0, Cited by 2] [Section 58A(7)] [Section 58A] [Entire Act]

Union of India - Subsection

Section 58A(7)(b) in The Companies Act, 1956

(b)Except the provisions relating to advertisement contained in clause (b) of sub-section (2), nothing in this section shall apply to such classes of financial companies as the Central Government may, after consultation with the Reserve Bank of India, specify in this behalf.