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[Cites 0, Cited by 18] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in Indian Companies Act, 1913

(1)" articles " means the articles of association of a company as originally framed or as altered by special resolution, including, so far as they apply to the company, the regulations contained (as th case may be) in Table B in the Schedule annexed to Act No, XIX of 1857 or Table A in the First Schedule annexe to the Indian Companies Act, 1882, or in Table A in the First Schedule annexe to this Act.