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[Cites 0, Cited by 0] [Section 67(d)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(d)(i) in The Companies (Amendment) Act, 2017

(i)for the words "permitted by the Central Government", the words "approved by the company by special resolution within two years from the date the sum becomes refundable" shall be substituted;