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[Cites 0, Cited by 1] [Section 38(1)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1)(b) in Indian Companies Act, 1913

(b)Default is made or unnecessary delay takes place in entering on the register the fact of of any person having ceased to be a member, the person aggrieved, or any member of the company, [lie company, may apply to the Court for rectification of the register.