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[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(2)(d) in The Companies Act, 2013

(d)the amount in the general revenue account of the Central Government which had been transferred to that account under sub-section (5) of section 205A of the Companies Act, 1956 (1 of 1956), as it stood immediately before the commencement of the Companies (Amendment) Act, 1999 (21 of 1999), and remaining unpaid or unclaimed on the commencement of this Act;