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[Cites 0, Cited by 3] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Companies Act, 2013

(4)
(i)A company registered under this section shall not alter the provisions of its memorandum or articles except with the previous approval of the Central Government.
(ii)A company registered under this section may convert itself into company of any other kind only after complying with such conditions as may be prescribed.