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[Cites 0, Cited by 8] [Section 111(4)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(4)(b) in The Companies Act, 1956

(b)default is made, or unnecessary delay takes place, in entering in the register the fact of any person having become, or ceased to be, a member [including a refusal under sub-section (1), the person aggrieved, or any member of the company, or the company, may apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 15, for " Company Law Board" .] for rectification of the register.