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[Cites 0, Cited by 46] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(8) in The Companies Act, 2013

(8)In case of any company, which is registered after the commencement of this Act, in so far as the registered articles of such company do not exclude or modify the regulations contained in the model articles applicable to such company, those regulations shall, so far as applicable, be the regulations of that company in the same manner and to the extent as if they were contained in the duly registered articles of the company.