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[Cites 0, Cited by 4] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5) in The Companies Act, 1956

(5)A license may be granted by the Central Government under this section on such conditions and subject to such regulations as it thinks fit, and those conditions and regulations shall be binding on the body to which the license is granted, and where the grant is under sub-section (1), shall, if the Central Government so directs, be inserted in the memorandum, or in the articles, or partly in the one and partly in the other.