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Union of India - Section

Section 43 in Companies (Court) Rules, 1959

43. Petition under section 579.

- A petition under section 579 to confirm an alteration in the constitution of a company by substituting a memorandum and articles for a deed of settlement shall be in Form No. 16, and Rules 38 to 42 relating to a petition under section 17 shall apply mutatis mutandis to petition under section 579.Issue of Shares At a Discount [Section 79]