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[Cites 0, Cited by 0] [Section 201(2)] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(2)(b) in The Companies Act, 2013

(b)Such notice shall be published at least once in a newspaper in the principal language of the district in which the registered office of the company is situate and circulating in that district, and at least once in English in an English newspaper circulating in that district.