[Conversion of company limited by shares into company limited by guarantee.]-- Omitted by the Insurance Laws (Amendment) Act, 2015 (5 of 2015), s. 14 (w.e.f. 26-12-2014).Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.