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[Cites 0, Cited by 0] [Section 11(23)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(23)(b) in Companies (Court) Rules, 1959

(b)Judge's summons -All other applications under the Act or under these rules shall be made by a judge's summons, returnable to the Judge sitting in Court or in Chambers as hereinafter provided.