Companies Act, 1956

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Section 388A   [ View Judgements ]

Sections 386 to 388 not to apply to certain private companies.


388A. Sections 386 to 388 not to apply to certain private companies
1[388A. Sections 386 to 388 not to apply to certain private companies.-
Sections 386, 387 and 388 shall not apply to a private company unless it is a subsidiary of a public company.]

1. Inserted by Act 65 of 1960, sec. 149 (w.e.f. 28-12-1960)

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