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[Cites 0, Cited by 0] [Section 380] [Entire Act]

Union of India - Subsection

Section 380(2) in The Companies Act, 2013

(2)Every foreign company existing at the commencement of this Act shall, if it has not delivered to the Registrar before such commencement, the documents and particulars specified in sub-section (1) of section 592 of the Companies Act, 1956 (1 of 1956), continue to be subject to the obligation to deliver those documents and particulars in accordance with that Act.