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[Cites 0, Cited by 68] [Section 293(1)] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(1)(a) in The Companies Act, 1956

(a)sell, lease or otherwise dispose of the whole, or substantially the whole, of the undertaking of the company, or where the company owns more than one undertaking, of the whole, or substantially the whole, of any such undertaking;