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Citedby 77 docs - [View All]
Geomin Mineralas & Marketing ... vs State Of Orissa & Ors. on 10 May, 2013
E.P.F.Commissioner vs O.L.Of Esskay Pharmaceuticals ... on 8 November, 2011
Kishore Rajaram Chhabria vs The Chairman Securities & ... on 1 August, 2003
Regional Provident ... vs M.A. Kuvadia, O.L. Of Aryodaya ... on 31 August, 2005
Coimbatore Stock Exchange ... vs Securities &Amp; Exchange Board ... on 25 August, 2006

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[Section 11] [Complete Act]
Central Government Act
Section 11(2) in The Companies Act, 1956
(2) No company, association or partnership consisting of more than twenty persons shall be formed for the purpose of carrying on any other business that has for its object the acquisition of gain by the company, association or partnership, or by the individual members thereof, unless it is registered as a company under this Act, or is formed in pursuance of some other Indian law.