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Companies Act, 1956 640A - Exclusion of time required in obtaining copies of orders of Court or the Company Law Board. Except as expressly provided in this behalf elsewhere in this Act, where by any provision of this Act, any order of the Court or the Company Law Board is required to be filed with the Registrar, or a company or any other person within a period specified therein, then, in computing that period, the time taken in drawing up the order and in obtaining a copy thereof shall be excluded.    |
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