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[Cites 0, Cited by 5] [Section 396(4)] [Section 396] [Entire Act]

Union of India - Subsection

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

(a)a copy of the proposed order has been sent in draft to each of the companies concerned; [*] [ The word " and" omitted by Act 35 of 1985, Section 3 (w.e.f. 24.5.1985).]
(aa)[ the time for preferring an appeal under sub-section (3-A) has expired, or where any such appeal has been preferred, the appeal has been finally disposed of; and] [Inserted by Act 35 of 1985, Section 3 (w.e.f. 24. ]