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[Cites 0, Cited by 8] [Section 394(1)] [Section 394] [Entire Act]

Union of India - Subsection

Section 394(1)(a) in The Companies Act, 1956

(a)that the compromise or arrangement has been proposed for the purposes of, or in connection with, a scheme for the reconstruction of any company or companies, or the amalgamation of any two or more companies; and