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[Cites 0, Cited by 1] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(3) in The Companies Act, 2013

(3)The company shall not be bound to circulate any statement as required by clause (b) of sub-section (1), if on the application either of the company or of any other person who claims to be aggrieved, the Central Government, by order, declares that the rights conferred by this section are being abused to secure needless publicity for defamatory matter.