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[Cites 0, Cited by 2] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(5) in The Companies Act, 1956

(5)[ For the purposes of this section, it shall be deemed that permission has not been granted if the application for permission, where made, has not been disposed of within the time specified in sub-section (1).] [Substituted by Act 41 of 1974, Section 8, for sub-Section (5) (w.e.f. 1.2.1975). ]