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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Company Law Board Regulations, 1991

(3)Where the petition is filed by the authorized representative, memorandum of appearance shall be appended to the petition as in Form No. 5 in Annexure II.Provided that where the petition is filed by an advocate, it shall be accompanied by a duly executed Vakalatnama.