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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(3)(i) in Tamil Nadu Non-Trading Companies Rules, 1981

(i)publish a general notice at least once in the principal language of the district, in a news paper circulating in the district in which the registered office of the company is situate, and at least once in English, in a news paper published in the English language and circulating in that district, clearly indicating wherein the substances of the petition and stating that any person whose interest is likely to be affected by the proposed alteration of the memorandum may intimate to the Board within twenty-one days of the date of publication of the notice, the nature of interest and the grounds of opposition to the petition; and