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[Cites 0, Cited by 0] [Section 22(16)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(16)(a) in The Companies (Management and Administration) Rules, 2014

(a)alteration of the objects clause of the memorandum and in the case of the company in existence immediately before the commencement of the Act, alteration of the main objects of the memorandum;