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State of Rajasthan - Section

Section 509 in The General Rules (Civil), 1986

509. Proceedings under the Indian Companies Act in subordinate courts.

- When any proceedings in the form of a suit or application under the Indian Companies Act (No. 1 of 1956), are started in a court subordinate to the High Court, in relation to any company proceedings in High Court, a copy of the plaint or application shall be sent at once to the Registrar of the High Court.