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[Cites 0, Cited by 1] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(6) in The Companies Act, 2013

(6)Save as provided in section 64, a company shall, in relation to any alteration of its memorandum, file with the Registrar—
(a)the special resolution passed by the company under sub-section (1);
(b)the approval of the Central Government under sub-section (2), if the alteration involves any change in the name of the company.