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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in The Company Law Board Regulations, 1991

(1)In respect of the several matters mentioned in Annexure III, there shall be paid fees for every petition as prescribed:Provided that no fee shall be payable or shall be liable to be collected on a petition filed or reference made by the Registrar of Companies, Regional Director or by any officer on behalf of the Central Government: