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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1)(a) in The Companies Act, 2013

(a)the omission to file with the Registrar the particulars of any charge created by a company or any charge subject to which any property has been acquired by a company or any modification of such charge; or