Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 22] [Entire Act]

Union of India - Section

Section 39 in Indian Companies Act, 1913

39. Notice to register of rectification of register.

In the case of a company required by this Act to file a list of its members with the registrar, the Court, when making an order for rectification of the register, shall, by its order, direct notice of the rectifi- cation to be filed with the registrar.