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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Company Law Board Regulations, 1991

(3)"The Regional Benches shall ordinarily have their sittings at Kolkata, Mumbai, Chennai and New Delhi:Provided that the Benches may, at their discretion, hold sittings in any other city or town falling within their respective geographical jurisdiction or any other place outside their jurisdiction with the consent of the parties"; G.S.R. 185(E) dated 17/3/2008