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[Cites 0, Cited by 5] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Companies Act, 2013

(3)The articles may contain provisions for entrenchment to the effect that specified provisions of the articles may be altered only if conditions or procedures as that are more restrictive than those applicable in the case of a special resolution, are met or complied with.