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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(ii) in The Companies (Amendment) Act, 2017

(ii)in sub-section (3), the following proviso shall be inserted, namely:—"Provided that such particulars of the register or index or return as may be prescribed shall not be available for inspection under sub-section (2) or for taking extracts or copies under this sub-section.".