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[Cites 0, Cited by 0] [Section 579] [Entire Act]

Union of India - Subsection

Section 579(4) in The Companies Act, 1956

(4)In this section, the expression "deed of settlement" includes any deed of partnership, Act of Parliament of the United Kingdom, Royal Charter or Letters Patent, or other instrument constituting or regulating the company, not being an Act of Parliament or other Indian law.