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[Cites 0, Cited by 6] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in Indian Companies Act, 1913

(2)A license by the Local Government under this section may be granted on such conditions and subject to such regulation as the Local Government thinks, fit, and those conditions and regulation shall be binding on the association, and shall, if the Local Government so directs, be inserted in the memorandum and articles, or in one of those documents.