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Union of India - Section

Section 9 in Company Law Settlement Scheme, 2000

9.

After passing the appropriate order, Registrar of Companies shall inform the concerned Court or Regional Director of Company Law Board before whom the matter for prosecution or compounding application is pending in appropriate cases.FORM-ADeclaration Under Company Law Settlement Scheme, 2000Form of DeclarationToThe Registrar of Companies,Sir/ Madam,I/We herewith make a declaration under the Company Law Settlement Scheme, 2000 and give below the following particulars, namely :