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[Cites 0, Cited by 0] [Section 366(2)] [Section 366] [Entire Act]

Union of India - Subsection

Section 366(2)(ii) in The Companies Act, 2013

(ii)a company having the liability of its members limited by any Act of Parliament other than this Act or by any other law for the time being in force, shall not register in pursuance of this section as an unlimited company or as a company limited by guarantee;