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[Cites 0, Cited by 0] [Section 30(8)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(8)(i) in The Companies (Incorporation) Rules, 2014

(i)the Central Government shall hold a hearing or hearings, as required and direct the company to file an affidavit to record the consensus reached at the hearing, upon executing which, the Central Government shall pass an order approving the shifting, within sixty days of filing the application.