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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Himachal Pradesh - Subsection

Section 167(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)Nothing in sub-section (1) shall be deemed to preclude any person from becoming a member of a company incorporated under the [Indian Companies Act, 1956 (l of 1956) or other law] [Substituted for words Indian Companies Act, 1913 'by Section 25 (ii) ibid.].