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[Cites 0, Cited by 0] [Section 581ZN(8)] [Section 581ZN] [Entire Act]

Union of India - Subsection

Section 581ZN(8)(m) in The Companies (Amendment) Act, 2002

(m)such incidental, consequential and supplemental matters as are necessary to secure that the division, amalgamation or merger shall be fully and effectively carried out.