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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in The Maharashtra Non-Trading Corporations Act, 1959

(2)The Registrar may either reject the application or order rectification of the register; and in the latter case, may direct the corporation to pay the damages, if any, sustained by any party aggrieved:Provided that where in the disposal of such application any complicated question of law arises the Registrar may direct the parties to a Civil Court.