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[Cites 0, Cited by 9] [Section 394(4)] [Section 394] [Entire Act]

Union of India - Subsection

Section 394(4)(b) in The Companies Act, 1956

(b)"transferee company" does not include any company other than a company within the meaning of this Act; but "transferor company" includes any body corporate, whether a company within the meaning of this Act or not.