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[Cites 0, Cited by 0] [Section 211(5)] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(5)(iii) in The Companies Act, 1956

(iii)in the case of a company engaged in the generation or supply of electricity, any matters which are not required to be disclosed by [both the Indian Electricity Act, 1910 (9 of 1910), and the Electricity (Supply) Act, 1948 (54 of 1948)] [ Substituted by Act 65 of 1960, Section 62, for " the Electricity (Supply) Act, 1948 (54 of 1948)" (w.e.f. 28.12.1960).];