Section 79 — Section 77 to apply in certain matters.
Companies Act, 2013
The provisions of section 77 relating to registration of charges shall, so far as may be, apply to-- (a) a company acquiring any property subject to a charge within the meaning of that section; or (b) any modification in the terms or conditions or the extent or operation of any charge registered under that sectionOpen in Lexace · Ask the AI about this section
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