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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Company Law Board Regulations, 1991

(2)Documents referred to in sub-regulation (1) may be attested by the party or the authorized representative or the advocate and the documents shall be marked serially as Annexures A1, A2, A3 and so on.