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[Cites 0, Cited by 3] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Companies Act, 2013

(3)The registration of a company under this section shall not affect any debts, liabilities, obligations or contracts incurred or entered into, by or on behalf of the company before conversion and such debts, liabilities, obligations and contracts may be enforced in the manner as if such registration had not been done.