Section 127(5)(a) in Indian Companies Act, 1913

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Union of India - Subsection

Section 127(5)(a) in Indian Companies Act, 1913

(a)the operation of any decree or order of a Court of competent jurisdiction pronounced or invade before the twenty-fifth day of February, 1910, as between the ( parties to the proceedings in which the decree or order was made, and any appeal from any such decree or order shall be decided as if this Act had not been passed; or

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Union of India - Subsection

Section 127(5)(a) in Indian Companies Act, 1913