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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3)(e) in The Monopolies And Restrictive Trade Practices Act, 1969

(e)the formation, or winding up of an undertaking or the amendment of the memorandum and articles of association or any other instruments regulating the business of any undertaking;