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[Cites 0, Cited by 0] [Section 424E] [Entire Act]

Union of India - Subsection

Section 424E(3) in The Companies Act, 1956

(3)Where in respect of any scheme the consent referred to in sub-section (2) is given by every person required by the scheme to provide financial assistance, the Tribunal may, as soon as may be, sanction the scheme and on and from the date of such sanction the scheme shall be binding on all concerned.