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[Cites 0, Cited by 0] [Section 299(3)] [Section 299] [Entire Act]

Union of India - Subsection

Section 299(3)(b) in The Companies Act, 1956

(b)Any such general notice shall expire at the end of the financial year in which it is given, but may be renewed for further periods of one financial year at a time, by a fresh notice given in the last month of the financial year in which it would otherwise expire.