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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(5) in The Company Law Board Regulations, 1991

(5)If the petitioner or the applicant or the respondent to any proceedings requires a copy of any document or proceeding, the same shall be supplied to him on such terms and conditions and on payment of such fee as may be fixed by the Bench by general or special order.