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[Cites 0, Cited by 0] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(2) in Companies (Court) Rules, 1959

(2)No contributory or creditor shall be entitled to attend any proceedings before the Judge, unless and until he or an Advocate on his behalf has filed an appearance with the Registrar. The Registrar shall keep an "Appearance Book" in which all such appearances shall be entered. Such book shall be open to the inspection of the Official Liquidator.