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Union of India - Section

Section 16 in The Companies (Amendment) Act, 2017

16. Amendment of section 74.

In section 74, in sub-section (1), for clause (b), the following clause shall be substituted, namely:—"(b) repay within three years from such commencement or on or before expiry of the period for which the deposits were accepted, whichever is earlier:Provided that renewal of any such deposits shall be done in accordance with the provisions of Chapter V and the rules made thereunder.".