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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1)(a) in National Company Law Tribunal Rules, 2016

(a)publishing the same within seven days of admission of the Application by the Tribunal at least once in a vernacular newspaper in the principal vernacular language of the State in which the registered office of the company is situated and at least once in English in an English newspaper that is in circulation in that State;