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[Cites 0, Cited by 0] [Section 201(2)] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(2)(a) in The Companies Act, 2013

(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.