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Union of India - Section

Section 563 in The Companies Act, 1956

563. Application of Act to unlimited companies re-registered under previous companies laws .-

This Act shall apply to every unlimited company registered as a limited company in pursuance of any previous companies law, in the same manner as it applies to an unlimited company registered in pursuance of this Act as a limited company:Provided that reference, express or implied, to the date of registration shall be construed as a reference to the date at which the company was registered as a limited company under the previous companies law concerned.