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[Cites 0, Cited by 3] [Section 211(5)] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(5)(v) in The Companies Act, 1956

(v)in the case of any company, any matters which are not required to be disclosed by virtue of the provisions contained in Schedule VI or by virtue of a notification issued under sub-section (3) or an order issued under sub-section (4).