Section 7 in The Punjab Non-Trading Companies Rules, 1963
7. Publication of notices.
- The applicants shall, within a week from the date of making the application to the Registrar in accordance with rules 3 and 4, publish in the manner specified below at their own expense, a notice of the application made to the Registrar and a certified copy of that notice, as published, shall be sent forthwith to the Registrar.The said notice -(a)shall be in the form specified in Annexure II or in a form as near thereto as circumstances admit; and(b)shall be published at least once in a newspaper in the regional language of the district in which the registered office of the proposed company is to be situated, or is situated and circulating in that district, and at least once in an English Newspaper circulating in that district.
