Section 29(4) in The Company Law Board Regulations, 1991
(4)A copy of every interim order granting or refusing or modifying interim relief and final order passed on any petition or reference shall be communicated to the petitioner the applicant and to the respondents and other parties concerned free of cost:Provided further that service of an order on a foreign party resident outside India shall be deemed to be sufficiently served if a copy thereof is delivered or tendered or sent by post at the last known address of such party's authorized representative(s) resident in India, where he appears by such representative(s). G.S.R. 682(E) dated 15/9/2011
