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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(a) in The Maharashtra Non-Trading Corporations Act, 1959

(a)sell, lease or otherwise dispose of the whole, or substantially the whole, of the undertaking of the corporation or where the corporation owns more than one undertaking, the whole or substantially the whole, of any such undertaking;