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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in Companies (Court) Rules, 1959

(2)Company Applications Register in which shall be entered and numbered serially all applications other than petitions with particulars as to :-
(i)Date of presentation,
(ii)Name of company,
(iii)Number of main proceeding, if any, to which the application relates,
(iv)Names of parties and their Advocates,
(v)Provision of law, if any, under which the application is made,
(vi)Nature of relief sought,
(vii)Date and nature of order made,
(viii)Date of filing of appeal, if any,
(ix)Date of disposal of appeal, and
(x)Result of judgment in appeal.