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The Joint-stock Companies Act, 1857 Alteration of Forms LVII. Governor General of India in Council may alter Forms in Schedule.- The Governor General of India in Council may from time to time make such alterations in the Forms and Tables contained in the Schedule hereto as may be deemed requisite: any Form or Table, when altered, shall be punished in the Calcutta Gazette, and, after the expiration of one month from the date of such publication, shall have the same force as if it were included in the Schedule to this Act.    |
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