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

Union of India - Subsection

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

(a)Where no objection has been received from any person in response to the advertisement or notice referred to in sub-rule (5) and the application is complete in all respects, the same may be put up for orders without hearing and the concerned Regional Director shall pass an order approving the application within thirty days from the date of receipt of the application.