Section 146(2)(a) in The Companies Act, 1956

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Union of India - Subsection

Section 146(2)(a) in The Companies Act, 1956

(a)in the case of an existing company, outside the local limits of any city, town or village where such office is situated at the commencement of this Act, or where it may be situated later by virtue of a special resolution passed by the company; and

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Union of India - Subsection

Section 146(2)(a) in The Companies Act, 1956