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[Cites 0, Cited by 0] [Section 43A(8)] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(8)(c) in The Companies Act, 1956

(c)[ that the private company, irrespective of its paid-up share capital, did not have, during the relevant period, an average annual turnover of [such amount as is referred to in sub-section (1-A) or more] [Inserted by Act 41 of 1974, Section 6 (w.e.f. 1.2.1975). ],