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[Cites 0, Cited by 0] [Section 68(5)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(5)(c) in National Company Law Tribunal Rules, 2016

(c)serve, by registered post with acknowledgement due, a notice together with the copy of the petition to the Central Government, Registrar of Companies and to the Securities and Exchange Board of India, in the case of listed companies and to the regulatory body, if the company is regulated under any other Act.