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[Cites 0, Cited by 0] [Section 637A(1)] [Section 637A] [Entire Act]

Union of India - Subsection

Section 637A(1)(c) in The Companies Act, 1956

(c)to grant any exemption in relation to any matter, then, in the absence of anything to the contrary contained in such or any other provision of this Act, the Central Government or Tribunal may accord, give or grant such approval, sanction, consent, confirmation, recognition, direction or exemption, subject to such conditions, limitations or restrictions as it may think fit to impose and may, in the case of contravention of any such condition, limitation or restriction, rescind or withdraw such approval, sanction, consent, confirmation, recognition, direction or exemption.