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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(a) in The Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003

(a)Upon receipt of the Form 'DD-B' in duplicate number Rule 5, the Registrar of companies shall immediately register the document and place one copy of it in the document file for public inspection.