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[Cites 0, Cited by 0] [Section 41(9)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(9)(i) in The Companies (Incorporation) Rules, 2014

(i)Where an objection has been received or Regional Director on examining the application has specific objection under the provisions of Act, the same shall be recorded in writing and the Regional Director shall hold a hearing or hearings within a period thirty days , as required and direct the company to file an affidavit to record the consensus reached at the hearing, upon executing which, the Regional Director shall pass an order either approving or rejecting the application along with reasons within thirty days from the date of hearing, failing which it shall be deemed that application has been approved and approval order shall be automatically issued to the applicant.