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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(v) in THE CONSTITUTION (FOURTH AMENDMENT) ACT, 1955

(v)The reforms in company law now under contemplation, like the progressive elimination of the managing agency system, provision for the compulsory amalgamation of two or more companies in the national interest, the transfer of an undertaking from one company to another, etc., require to be placed above challenge.