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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(8)(i) in The Companies Act, 2013

(i)the details, as may be prescribed, in respect of such resolution shall also be published in the newspapers (one in English and one in vernacular language) which is in circulation at the place where the registered office of the company is situated and shall also be placed on the website of the company, if any, indicating therein the justification for such change;