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[Cites 0, Cited by 1] [Section 637B] [Entire Act]

Union of India - Subsection

Section 637B(a) in The Companies Act, 1956

(a)where any application required to be made to the Central Government under any provision of this Act in respect of any matter is not made within the time specified therein, that Government may, for reasons to be recorded in writing, condone the delay;