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Union of India - Section

Section 581M in The Companies Act, 1956

581M. Concession, etc., to be deemed to have been granted to Producer Company .-

With effect from the transformation date, all fiscal and other concessions, licences, benefits, privileges and exemptions granted to the inter-State co-operative society in connection with the affairs and business of the inter-State co-operative society under any law for the time being in force shall be deemed to have been granted to the Producer Company.