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Companies Act, 1956 SCHEDULE XV [See section 108B(2)(b)] 1. Arms and ammunition and allied items of defense equipment, defense aircrafts and warships. 2. Atomic energy. 7. Minerals specified in the Schedule to the Atomic Energy (Control of Production and Use) Order, 1953. 8. Railway transport. Note : Serial No.s 3,4,5 and 6 and the entries relating their to of Schedule XV to the Companies Act, 1956, prescribed for purposes of Section 108B(2)(b) were omitted by Notification No. G.S.R. 686(E) dated 21.09.2001.    |
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