Companies Act, 1956

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Section 410   [ View Judgements ]

Appointment of Advisory Committee.


410. Appointment of Advisory Committee
CHAPTER VII

CONSTITUTION AND POWERS OF 1[ADVISORY COMMITTEE]

2[410. Appointment of Advisory Committee.

For the purpose of advising the Central Government and the 3[Tribunal] on such matters arising out of the administration of this Act as may be referred to it by that Government 4[or the Tribunal], the Central Government may constitute an Advisory Committee consisting of not more than five persons with suitable qualifications.]

1. Subs. by Act 31 of 1965, sec. 53, for "ADVISORY COMMISSION" (w.e.f. . 15-10-1965).

2. Subs. by Act 31 of 1965, sec. 53, for sections 410 to 415 (w.e.f. 15-10-1965).

3. Subs. by Act 11 of 2003, sec. 45, for "Company Law Board".

4. Subs. by Act 11 of 2003, sec. 45, for "or Board".

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