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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(ii) in THE KERALA FINANCE ACT, 2020

(ii)every order made under section 232 of the Companies Act, 2013 (Central Act 18 of 2013) in respect of amalgamation or reconstruction of companies;