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[Cites 0, Cited by 0] [Section 149(2A)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(2A)(a) in The Companies Act, 1956

(a)if such company is a company in existence immediately before the commencement of the Companies (Amendment) Act, 1965 (31 of 1965), in relation to any of the objects stated in its memorandum in pursuance of clause (c) of sub-section (1) of section 13;