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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(4)(f) in The Companies Act, 2013

(f)such body corporate, incorporated by any Act for the time being in force, as the Central Government may, by notification, specify in this behalf, subject to such exceptions, modifications or adaptation, as may be specified in the notification.