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[Cites 0, Cited by 2] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(4) in The Companies Act, 2013

(4)If the Registrar or Official Liquidator has any objections or suggestions, he may communicate the same in writing to the Central Government within a period of thirty days:Provided that if no such communication is made, it shall be presumed that he has no objection to the scheme.