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[Cites 0, Cited by 0] [Section 237] [Entire Act]

Union of India - Subsection

Section 237(2) in The Companies Act, 2013

(2)The order under sub-section (1) may also provide for the continuation by or against the transferee company of any legal proceedings pending by or against any transferor company and such consequential, incidental and supplemental provisions as may, in the opinion of the Central Government, be necessary to give effect to the amalgamation.