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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(3) in The Maharashtra Maritime Board Act, 1996

(3)For the purposes of this section, a body incorporated or deemed to be incorporated under the Companies Act, 1956, or any other enactment for the time being in force, whether within or outside India shall be deemed to die when it is dissolved.