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Citedby 8 docs - [
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Naini Oxyzen And Acetylene Gas ... vs Bisheshwar Nath And Ors. on 19 August, 1985
Trackparts Of India Limited And ... vs K.N. Bhargava And Ors. on 30 August, 2000
Richardson & Cruddas Ltd. vs Haridas Mundhra And Ors. on 30 March, 1972
Subhash Jain vs Pioneer Shopping Complex (P.) ... on 16 January, 2007
Panipat Woollen And General Mills ... vs R.L. Kaushik And Ors. on 16 September, 1968
User Queries
no.402
[
Section 402
] [
Complete Act
]
Central Government Act
Section 402(a) in The Companies Act, 1956
(a) the regulation of the conduct of the company' s affairs in future;