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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(ii) in The Companies (Amendment) Act, 2017

(ii)after clause (b), the following clause shall be inserted, namely:—"(c) who have or had beneficial interest in shares of a company or who are or have been beneficial owners or significant beneficial owner of a company.".