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[Cites 0, Cited by 0] [Section 232(1)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(1)(b) in The Companies Act, 2013

(b)that under the scheme, the whole or any part of the undertaking, property or liabilities of any company (hereinafter referred to as the transferor company) is required to be transferred to another company (hereinafter referred to as the transferee company), or is proposed to be divided among and transferred to two or more companies,