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[Cites 0, Cited by 0] [Section 579(2)] [Section 579] [Entire Act]

Union of India - Subsection

Section 579(2)(b) in The Companies Act, 1956

(b)on the registration of the alteration being certified by the Registrar, the substituted memorandum and articles shall apply to the company in the same manner as if it were a company registered under this Act with that memorandum and those articles, and the company's deed of settlement shall cease to apply to the company.