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Union of India - Section

Section 75 in The Companies (Amendment) Act, 2017

75. Amendmemt of section 366.

In section 366 of the principal Act, in sub-section (2)-
(i)for the words "seven or more members", the words "two or more members" shall be substituted;
(ii)in the proviso, after clause (vi), the following clause shall be inserted, namely:—"(vii) a company with less than seven members shall register as a private company.".