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

Union of India - Subsection

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

(h)such incidental, consequential or supplemental measures as may be necessary or expedient in connection with or for the purposes of the measures specified in clauses (a) to (g):