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Union of India - Section

Section 49 in The Companies (Amendment) Act, 2017

49. Amendment of section 157.

In section 157 of the principal Act,—
(i)in sub-section (1), the words and figures, “within the time specified under section 403” shall be omitted;
(ii)in sub-section (2), the words and figures, “before the expiry of the period specified under section 403 with additional fee”, shall be omitted.