Section 565(1)(a) in The Companies Act, 1956

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Union of India - Subsection

Section 565(1)(a) in The Companies Act, 1956

(a)any company consisting of seven or more members, which was in existence on the first day of May, 1882, including any company registered under Act No. 19 of 1857 and Act No. 7 of 1860 or either of them or under any laws or law in force in a Part B State, corresponding to those Acts or either of them; and

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Union of India - Subsection

Section 565(1)(a) in The Companies Act, 1956