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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(2)No resolution purported to have been passed at any meeting of the members of the old company shall, until the reconstruction of its register of members, have effect.