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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(3)(iii) in The Companies (Incorporation) Rules, 2014

(iii)declaration by a Director of the Company that notice as required under sub-rule (2) has been dispatched to all the creditors and debenture holders with proof of dispatch.