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[Cites 0, Cited by 0] [Section 424D(1)] [Section 424D] [Entire Act]

Union of India - Subsection

Section 424D(1)(c) in The Companies Act, 1956

(c)the amalgamation of-
(i)such industrial company with any other company; or
(ii)any other company with such industrial company (hereafter in this section, in the case of sub-clause (i), the other company, and in the case of sub-clause (ii), such industrial company, referred to as "transferee-company");