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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in Board For Industrial And Financial Reconstruction Regulations, 1987

(2)[ Reports of erosion of net worth within the meaning of sub-section (1) of section 23-A shall be made in Form D in respect of an industrial company other than a Government company and Form DD in respect of a Government company and shall be accompanied by five further copies thereof.