Section 36 in Board For Industrial And Financial Reconstruction Regulations, 1987
36.
[(1)] Industrial companies required under section 23 to report the erosion of their net worth shall do so in the following manner:-(i)Companies other than a Government company in Form C.(ii)Government company in Form CC.(2)[ Reports of erosion of net worth within the meaning of sub-section (1) of section 23-A shall be made in Form D in respect of an industrial company other than a Government company and Form DD in respect of a Government company and shall be accompanied by five further copies thereof.(3)On receipt of a report in Form D or, as the case may be, in Form DD, the same shall be submitted through the Secretary, to the Chairman for assigning the case to a Bench for dealing with the same in accordance with the provisions of the Act.] [ Added by BIFR (Amendment) Regulations, 1994.]
