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[Cites 0, Cited by 2] [Section 600(3)] [Section 600] [Entire Act]

Union of India - Subsection

Section 600(3)(b) in The Companies Act, 1956

(b)[ On and from the commencement of the Companies (Amendment) Act, 1974 (41 of 1974),- [ Inserted by Act 41 of 1974, Section 33 (w.e.f. 1.2.1975).]
(i)the provisions of section 159 shall, subject to such modifications or adaptations as may be made therein by the rules made under this Act, apply to a foreign company having an established place of business in India, as they apply to a company incorporated in India;
(ii)the provisions of sections 209, 209-A, 233-A and 233-B and sections 234 to 246 (both inclusive) shall, so far as may be, apply only to the Indian business of a foreign company having an established place of business in India, as they apply to a company incorporated in India.]