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[Cites 0, Cited by 27] [Section 402] [Entire Act]

Union of India - Subsection

Section 402(e) in The Companies Act, 1956

(e)the termination, setting aside or modification of any agreement between the company and any person not referred to in clause (d), provided that no such agreement shall be terminated, set aside or modified except after due notice to the party concerned and provided further that no such agreement shall be modified except after obtaining the consent of the party concerned;