Section 5(2)(i) in The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003

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Union of India - Subsection

Section 5(2)(i) in The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003

(i)but has not been registered on the date of publication of this notification, it shall be registered before the 1st day of April, 2003 and shall be preserved for a period of one year from the date of such registration; or

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Union of India - Subsection

Section 5(2)(i) in The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003