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[Cites 0, Cited by 0] [Section 303(3)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(3)(ii) in The Companies Act, 1956

(ii)in the case of any person, a former name or surname, where that name or surname was changed or disused before the person bearing the name attained the age of eighteen years, or has been changed or disused for a period of not less than twenty years; and