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[Cites 0, Cited by 0] [Section 578(3)] [Section 578] [Entire Act]

Union of India - Subsection

Section 578(3)(e) in The Companies Act, 1956

(e)the company shall not have power to alter any provision contained in any Act of Parliament or other Indian law or in any Act of Parliament of the United Kingdom, Royal Charter or Letters Patent, with respect to the objects of the company;