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[Cites 0, Cited by 0] [Section 121(6)] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(6)(a) in The Companies Act, 1956

(a)the operation of any decree or order of a Court of competent jurisdiction pronounced or made before the twenty-fifth day of February, 1910, as between the parties to the proceedings in which the decree or order was made;