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[Cites 0, Cited by 3] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(3) in The Companies Act, 1956

(3)A document advertised in a newspaper circulating in the neighbourhood of the registered office of the company shall be deemed to be duly served on the day on which the advertisement appears, on every member of the company who has no registered address in India and has not supplied to the company an address within India for the giving of notices to him.