Section 5(2)(ii) in The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003

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Union of India - Subsection

Section 5(2)(ii) in The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003

(ii)where it has already been registered before the date of publication of this notification, shall be preserved for a period of two years from the date of such registration:

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Union of India - Subsection

Section 5(2)(ii) in The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003