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[Cites 0, Cited by 0] [Section 262(3)] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(3)(iii) in The Companies Act, 2013

(iii)The Tribunal may make such modifications, if any, in the draft scheme as it may consider necessary in the light of the suggestions and objections received from the sick company and the company administrator and also from the transferee company and any other company concerned in the amalgamation and from any shareholder or any creditors or employees of such companies.