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[Cites 0, Cited by 0] [Section 41(6)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(6)(c) in The Companies (Incorporation) Rules, 2014

(c)In cases where such further information called for has not been provided or the defects or incompleteness has not been rectified to the satisfaction of the Regional Director within the period allowed under sub- rule (6), the Regional Director shall reject the application with reasons within thirty days from the date of filing application or within thirty days from the date of last re-submission made, as the case may be.