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[Cites 0, Cited by 0] [Section 293(2)] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(2)(a) in The Companies Act, 1956

(a)the title of a buyer or other person who buys or takes a lease of any such undertaking as is referred to in that clause, in good faith and after exercising due care and caution; or