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[Cites 0, Cited by 2] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1) in Indian Companies Act, 1913

(1)In the case of a company limited by and not having a share capital, and registered after the commencement of this Act, every provision in the memorandum or articles or in any resolution of the company purporting to give any person a right to participate in the divisible profit Of the company otherwise than as a member shall be void.