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Union of India - Section

Section 121 in Companies (Court) Rules, 1959

121. Proceedings to be re-numbered.

- Where proceedings are transferred, they shall receive a new distinctive number in the Court to which they are transferred, but below the new number in the cause-title, the previous number shall be shown in brackets as follows :(Transferred petition No................ of 19..... of the High Court/District Court of................)