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Citedby 2 docs
Jai Narain Parasurampuria (Dead) ... vs Pushpa Devi Saraf & Ors on 24 August, 2006
Radhakrishna Ananta Prabhu And ... vs Siri Construction And Ors. on 11 January, 1991

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[Section 19] [Complete Act]
Central Government Act
Section 19(e) in The Specific Relief Act, 1963
(e) when the promoters of a company have, before its incorporation, entered into a contract for the purpose of the company and such contract is warranted by the terms of the incorporation, the company: Provided that the company has accepted the contract and communicated such acceptance to the other party to the contract. DISCRETION AND POWERS OF COURT