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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Tamilnadu - Subsection

Section 93(2) in Tamil Nadu Non-Trading Companies Rules, 1981

(2)Every affidavit, application or petition shall be typewritten, cyclostyled or printed, neatly and legibly on substantial paper of fool-scalp size and separate sheet shall be stitched together and every page shall be consecutively numbered. It shall be divided into separate paragraphs which shall be numbered serially and shall state thereon the matter and the name of the company to which it relates.