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[Cites 0, Cited by 0] [Section 465(2)] [Section 465] [Entire Act]

Union of India - Subsection

Section 465(2)(k) in The Companies Act, 2013

(k)any matter filed with the Registrar, Regional Director or the Central Government under the Companies Act, 1956 (1 of 1956) before the commencement of this Act and not fully addressed at that time shall be concluded by the Registrar, Regional Director or the Central Government, as the case may be, in terms of that Act, despite its repeal.