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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(i) in The Companies (Amendment) Act, 2017

(i)in sub-section (1), in the proviso,—
(a)after the words "regulatory body or authorities concerned", the words "or any other person concerned" shall be inserted;
(b)after the words "the body or authority concerned", the words "or the other person concerned" shall be inserted;