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[Cites 0, Cited by 0] [Section 399(1)] [Section 399] [Entire Act]

Union of India - Subsection

Section 399(1)(i) in The Companies Act, 2013

(i)in relation to documents delivered to the Registrar with a prospectus in pursuance of section 26, only during the fourteen days beginning with the date of publication of the prospectus; and at other times, only with the permission of the Central Government; and