Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XIX	Revival and Rehabilitation of Sick Companies
263	Scheme to be binding
Description	On and from the date of the coming into operation of the sanctioned scheme or any provision thereof, the scheme or such provision shall be binding on the sick company and the transferee company or, as the case may be, the other company and also on the employees, shareholders, creditors and guarantors of the said companies.