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[Cites 0, Cited by 0] [Section 224(1C)] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(1C)(b) in The Companies Act, 1956

(b)in any other case, twenty companies, out of which not more than ten shall be companies each of which has a paid-up share capital of rupees twenty-five lakhs or more.