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Companies Act, 1956 Sec 8 - Power of Central Government to declare an establishment not to be a branch office. The Central Government may, by order, declare that in the case of any company, any establishment carrying on either the same or substantially the same activity as that carried on by the head office of the company, or any establishment engaged in any production, processing or manufacture, shall not be treated as a branch office of the company for all or any of the purposes of this Act.    |
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