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

Union of India - Subsection

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

(e)any jurisdiction, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not in existence or in force shall not be revised or restored;