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[Cites 0, Cited by 0] [Section 41(6)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(6)(b) in The Companies (Incorporation) Rules, 2014

(b)Where the Regional Director on examining the application finds it necessary to call for further information or finds such application to be defective or incomplete in any respect, he shall within thirty days from the date of receipt of the application, give intimation of such information called for or defects or incompleteness, on the last intimated e-mail address of the person or the company, which has filed such application, directing the person or the company to furnish such information, to rectify defects or incompleteness and to re-submit such application within a period of fifteen days in e-Form No. RD-GNL-5: