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[Cites 0, Cited by 6] [Section 187C] [Entire Act]

Union of India - Subsection

Section 187C(4) in The Companies Act, 1956

(4)Notwithstanding anything contained in section 153 where any declaration referred to in sub-section (1), sub-section (2) or sub-section (3) is made to a company, the company shall make a note of such declaration, in its register of members and shall file, within thirty days from the date of receipt of the declaration by it, a return in the prescribed form with the Registrar with regard to such declaration.