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[Cites 0, Cited by 0] [Section 399(1)] [Section 399] [Entire Act]

Union of India - Subsection

Section 399(1)(ii) in The Companies Act, 2013

(ii)in relation to documents so delivered in pursuance of clause (b) of subsection (1) of section 388, only during the fourteen days beginning with the date of the prospectus; and at other times, only with the permission of the Central Government.