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State of Uttar Pradesh - Section

Section 9 in King Georges Medical University, Uttar Pradesh (Amendment) Act, 2018

9. Amendment of explanation to Section 24.

- In Section 24 of the principal Act, in the Explanation, for the words and figures "defined in Section 6 of the Companies Act, 1956" the words and figures "defined in Section 2 of the Companies Act, 2013 and prescribed under Rule 4 of the Companies (Specification of Definitions Details) Rules, 2014 as amended from time to time" shall be substituted.