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Citedby 13 docs - [View All]
P.K.Vijayan, Puthenkandathil ... vs The Government Of Kerala on 24 July, 2008
Om Parkash Pahwa & Ors. vs State Of Delhi And Ors. on 25 August, 1998
Syed Sadaq Ali And Ors. vs The Government Of Andhra Pradesh, ... on 24 April, 1991
Sri Lakshmi Saraswathi Bus ... vs The Government Of Tamil Nadu on 21 March, 2003
M. Madan Mohan Rao And Ors. vs Union Of India (Uoi) And Ors. on 17 July, 2002

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[Section 100] [Complete Act]
Central Government Act
Section 100(2) in The Motor Vehicles Act, 1939
(2) The provisions of sections 97, 98 and 99 shall not apply where a company is wound up voluntarily merely for the purposes of reconstruction or of an amalgamation with another company.