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Union of India - Section

Section 18 in Indian Companies Act, 1913

18. Application of table A.

In the case of a company limited by shares and registered after the commencement of this Act, if articles arc not registered, or, if articles are registered, in so far as the articles do not exclude or modify the regulations in Table A in the First Schedule, those regulations shall, so far as a applicable, be theregulations of the company in the same manner and to the same extent as if they were contained in duly registered articles.