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[Cites 0, Cited by 0] [Section 2(29)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(29)(i) in The Companies Act, 2013

(i)the High Court having jurisdiction in relation to the place at which the registered office of the company concerned is situate, except to the extent to which jurisdiction has been conferred on any district court or district courts subordinate to that High Court under sub-clause (ii);