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[Cites 0, Cited by 0] [Section 233(1)] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(1)(c) in The Companies Act, 2013

(c)each of the companies involved in the merger files a declaration of solvency, in the prescribed form, with the Registrar of the place where the registered office of the company is situated; and