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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in Indian Companies Act, 1913

(3)The association shall on registration enjoy all the privileges of limited companies, and be subject lo all their obligations, except those of using the word "Limited" as any part of its name and of publishing its name, and of filing lists of members and directors and managers with the registrar.