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[Cites 0, Cited by 0] [Section 259] [Entire Act]

Union of India - Subsection

Section 259(b) in The Companies Act, 1956

(b)in the case of a company which came or may come into existence after that date, an increase which is within the permissible maximum under its articles as first registered, shall not have any effect unless approved by the Central Government; and shall become void if, and in so far as, it is disapproved by that Government: