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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(vii) in The Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016

(vii)companies whose application for compounding is pending before the competent authority for compounding the offences committed by the company or any of its officers in default;