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[Cites 0, Cited by 0] [Section 603(4)] [Section 603] [Entire Act]

Union of India - Subsection

Section 603(4)(c) in The Companies Act, 1956

(c)the non-compliance or contravention was in respect of matters which, in the opinion of the Court dealing with the case, were immaterial, or was otherwise such as ought in the opinion of that Court, having regard to all the circumstances of the case, reasonably to be excused: