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[Cites 0, Cited by 4] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(2) in The Companies Act, 1956

(2)There shall be annexed to the return a statement containing particulars of the total amount of the indebtedness of the company as on the day aforesaid in respect of all charges which are or were required to be registered with the Registrar under this Act or under any previous companies law, or which would have been required to be registered under this Act if they had been created after the commencement of this Act.