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[Cites 0, Cited by 0] [Section 424D(2)] [Section 424D] [Entire Act]

Union of India - Subsection

Section 424D(2)(m) in The Companies Act, 1956

(m)such incidental, consequential and supplemental matters as may be necessary to secure that the reconstruction or amalgamation or other measures mentioned in the scheme are fully and effectively carried out.