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[Cites 0, Cited by 0] [Section 208] [Entire Act]

Union of India - Subsection

Section 208(8) in The Companies Act, 1956

(8)Nothing in this section shall affect any company to which the Indian Railway Companies Act, 1895 (10 of 1895), or the Indian Tramways Act, 1902 (4 of 1902), applies.Accounts