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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(b) in The Companies (Amendment) Act, 2000

(b)pass an appropriate order within a period of thirty days from the date of receipt of intimation under sub- section (1): Provided that the Board may pass order after expiry of the period of thirty days, after giving the small depositors an opportunity of being heard: Provided further that it shall not be necessary for a small depositor to be present at the hearing of the proceeding under this sub- section.