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Union of India - Section

Section 50 in The Companies Act, 1956

(50)"variation" shall include abrogation; and "vary" shall include abrogate.[2-A. Interpretation of certain words and expressions.-Words and expressions used and not defined in this Act but defined in the Depositories Act, 1996 (22 of 1996) shall have the same meanings respectively assigned to them in that Act.] [Inserted by Act 11 of 2003, Section 2 (w.e.f. 1.4.2003).]