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[Cites 0, Cited by 0] [Section 22(16)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(16)(b) in The Companies (Management and Administration) Rules, 2014

(b)alteration of articles of association in relation to insertion or removal of provisions which, under sub-section (68) of section 2, are required to be included in the articles of a company in order to constitute it a private company;