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Companies Act, 1956 Sec 32 - Registration of unlimited company as limited, etc. (1) Subject to the provisions of this section, (a) a company registered as unlimited may register under this Act as a limited company; and (b) a company already registered as a limited company may re-register under this Act. (2) On registration in pursuance of this section, the Registrar shall close the former registration of the company, and may dispense with the delivery to him of copies of any documents with copies of which he was furnished on the occasion of the original registration of the company; but, save as aforesaid, the registration shall take place in the same manner and shall have effect, as if it were the first registration of the company under this Act. (3) The registration of an unlimited company as a limited company under this section shall not affect any debts, liabilities, obligations or contracts incurred or entered into, by, to, with or on behalf of, the company before the registration, and those debts, liabilities, obligations and contracts may be enforced in the manner provided for Part IX of this Act in the case of a company registered in pursuance of that Part.    |
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