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[Cites 0, Cited by 2] [Section 641] [Entire Act]

Union of India - Subsection

Section 641(2) in The Companies Act, 1956

(2)Any alteration notified under sub-section (1) shall have effect as if enacted in this Act and shall come into force on the date of the notification, unless the notification otherwise directs:Provided that no such alteration in Table A of Schedule I shall apply to any company registered before the date of such alteration.