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The Companies Act, 1956 Bare Act |
| 26. ARTICLES PRESCRIBING
REGULATIONS.
There may in the case of a public company, limited by shares, and there shall in the case of an unlimited company or a company limited by guarantee or a private company limited by shares, be registered with the memorandum, articles of association signed by the subscribers of the memorandum, prescribing regulations for the company. |
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Companies Act Judgment 1 | Companies Act Judgements 2 | Companies Act Judgments 3 | Companies Act Judgments 4 |