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[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(3)(a) in The Companies Act, 1956

(a)The Central Government may, by notification in the Official Gazette, direct that the provisions of clause (b) shall apply, or cease to apply, to foreign registers kept in any State or country outside India.