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[Cites 0, Cited by 1] [Section 2(29)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(29)(ii) in The Companies Act, 2013

(ii)the district court, in cases where the Central Government has, by notification, empowered any district court to exercise all or any of the jurisdictions conferred upon the High Court, within the scope of its jurisdiction in respect of a company whose registered office is situate in the district;