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[Cites 0, Cited by 1] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(b) in The Companies Act, 1956

(b)intends to apply its profits, if any, or other income in promoting its objects, and to prohibit the payment of any dividend to its members, the Central Government may, by license, direct that the association may be registered as a company with limited liability, without the addition to its name of the word "Limited" or the words "Private Limited".