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Citedby 125 docs - [View All]
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[Section 36] [Complete Act]
Central Government Act
Section 36(1) in The Companies Act, 1956
(1) Subject to the provisions of this Act, the memorandum and articles shall, when registered, bind the company and the members thereof to the same extent as if they respectively had been signed by the company and by each member, and contained covenants on its and his part to observe all the provisions of the memorandum and of the articles.