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[Cites 0, Cited by 0] [Section 41(6)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(6)(d) in The Companies (Incorporation) Rules, 2014

(d)Where no order for approval or re-submission or rejection has been explicitly made by the Regional Director within the stipulated period of thirty days, it shall be deemed that the application stands approved and an approval order shall be automatically issued to the applicant.