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[Cites 0, Cited by 6] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(6) in The Companies Act, 1956

(6)[ It shall not be necessary for a body to which a license is so granted to use the word "Limited" or the words "Private Limited" as any part of its name and, unless its articles otherwise provide, such body shall, if the Central Government by general or special order so directs and to the extent specified in the directions, be exempt from such of the provisions of this Act, as may be specified therein.]