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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The National Company Limited (Acquisition And Transfer Of Undertakings) Rules, 1980

(2)Every intimation shall be duly signed and verified by the mortgage, or the person holding the charge, lien or other interest or a person duly authorised by him.