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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003

(2)Routine correspondence regarding payment of fees, additional filing fees and correspondence about the return of documents:Provided that no record in the office of the Registrar of Companies shall be destroyed without his previous order in writing in that behalf.