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[Cites 0, Cited by 0] [Section 4] [Entire Act]

British India - Subsection

Section 4(4) in The Indian Companies (Foreign Interests) Act, 1918

(4)the Central Government in giving consent, or the Court in making a winding up order, as the case may be, may impose such terms or conditions for giving effect to the purposes of this Act as ((Subs. by the A. O. 1937 for" he or it")) it] thinks fit.