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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(2)(b) in The Companies Act, 1956

(b)in the case of any other company, outside the local limits of any city, town or village where such office is first situated, or where it may be situated later by virtue of a special resolution passed by the company.