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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(b) in National Company Law Tribunal Rules, 2016

(b)by registered post or speed post with acknowledgment due [or by courier] [Inserted by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).]; or