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[Cites 0, Cited by 0] [Section 232(8)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(8)(i) in The Companies Act, 2013

(i)in a scheme involving a merger, where under the scheme the undertaking, property and liabilities of one or more companies, including the company in respect of which the compromise or arrangement is proposed, are to be transferred to another existing company, it is a merger by absorption, or where the undertaking, property and liabilities of two or more companies, including the company in respect of which the compromise or arrangement is proposed, are to be transferred to a new company, whether or not a public company, it is a merger by formation of a new company;