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[Cites 0, Cited by 11] [Section 455] [Entire Act]

Union of India - Subsection

Section 455(4) in The Companies Act, 2013

(4)In case of a company which has not filed financial statements or annual returns for two financial years consecutively, the Registrar shall issue a notice to that company and enter the name of such company in the register maintained for dormant companies.