Application of Section 159 to Foreign Companies Rules, 1975

[See section 600(3)(b) (i) of the Companies Act, 1956]

Contents
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Adaptation of section 159 in its application to foreign companies

In exercise of the powers conferred by sub-clause (i ) of clause (b) of sub-section (3) of section 600, read with section 642 of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following Rules, namely:-