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State of Gujarat - Section

Section 461 in Gujarat High Court Rules, 1993

461. Case under Sec. 21 of the Act to be filed in Registrar's Office.

- A case (hereinafter in this Chapter referred to as a "Reference") received by this High Court under Sec. 21 of the Company Secretaries Act, 1980 (hereinafter in this Chapter referred to as the "Act") shall be filed in the office of the Registrar and shall be numbered as a Reference and entered in a separate Register.