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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(5)(c) in The Companies (Incorporation) Rules, 2014

(c)serve, by registered post with acknowledgment due, a notice together with the copy of the application to the Registrar and to the Securities and Exchange Board of India, in the case of listed companies and to the regulatory body, if the company is regulated under any special Act or law for the time being in force.