Section 56(4)(c) in The Companies Act, 1956

[Cites 0, Cited by 2] [Section 56(4)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(4)(c) in The Companies Act, 1956

(c)the non-compliance or contravention was in respect of matters which, in the opinion of the Court dealing with the case, [were immaterial] [ Substituted by Act 52 of 1964, Section 3 and Schedule II, for " was immaterial" (w.e.f. 29.12.1964).], or was otherwise such as ought, in the opinion of that Court, having regard to all the circumstances of the case, reasonably to be excused:

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Union of India - Subsection

Section 56(4)(c) in The Companies Act, 1956