(2)(a)Before any application is made by a company to the Central Government under any of the sections aforesaid, there shall be issued by or on behalf of the company a general notice to the members thereof, indicating the nature of the application proposed to be made.(b)Such notice shall be published at least once in a newspaper in the principal language of the district in which the registered office of the company is situate and circulating in that district, and at least once in English in an English newspaper circulating in that district.(c)Copies of the notices, together with a certificate by the Company as to the due publication thereof, shall be attached to the application.][* * *] [ Clause (d) omitted by Act 53 of 2000, Section 230 (w.e.f. 13.12.2000).]
