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[Cites 0, Cited by 0] [Section 30(8)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(8)(ii) in The Companies (Incorporation) Rules, 2014

(ii)where no consensus is reached at the hearings the company shall file an affidavit specifying the manner in which objection is to be resolved within a definite time frame, duly reserving the original jurisdiction to the objector for pursuing its legal remedies, even after the registered office is shifted, upon execution of which the Central Government shall pass an order confirming or rejecting the alteration within sixty days of the filing of application.