Section 20(4)(v) in The Companies (Management and Administration) Rules, 2014

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Union of India - Subsection

Section 20(4)(v) in The Companies (Management and Administration) Rules, 2014

(v)the company shall cause a public notice by way of an advertisement to be published, immediately on completion of despatch of notices for the meeting under clause (i) of sub-rule (4) but at least twenty-one days before the date of general meeting, at least once in a vernacular newspaper in the principal vernacular language of the district in which the registered office of the company is situated, and having a wide circulation in that district, and at least once in English language in an English newspaper having country-wide circulation, and specifying in the said advertisement, inter alia, the following matters, namely:-

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Union of India - Subsection

Section 20(4)(v) in The Companies (Management and Administration) Rules, 2014