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[Cites 0, Cited by 1] [Section 396(4)] [Section 396] [Entire Act]

Union of India - Subsection

Section 396(4)(b) in The Companies Act, 1956

(b)the Central Government has considered, and made such modifications, if any, in the draft order as may seem to it desirable in the light of any suggestions and objections which may be received by it from any such company within such period as the Central Government may fix in that behalf, not being less than two months from the date on which the copy aforesaid is received by that company, or from any class of shareholders therein, or from any creditors or any class of creditors thereof.