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Chapter XXIII

Amendment to The Companies Act, 2013

28. Amendment of Act 18 of 2013.-

In section 417A of the Companies Act, 2013, for the words and figures "Part XIV of Chapter VI of the Finance Act, 2017 (7 of 2017), shall be governed by the provisions of the section 184 of that Act", the words and figures "the Tribunal Reforms Act, 2021, shall be governed by the provisions of Chapter II of the said Act" shall be substituted.



Tribunals Reforms Act, 2021 Back




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