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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(7) in Tamil Nadu Non-Trading Companies Rules, 1981

(7)At the hearing of the petition, the Board may either dispose of the petition finally or give such directions as may be necessary including direction for filing of supplemental affidavits of completion of procedural formalities or adjourn the case.