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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5) in Companies (Court) Rules, 1959

(5)Appearance Book in which shall be entered the appearances filed by or on behalf of any creditor or contributory under Rule 230(2) of these rules.Nothing in these rules shall affect the discretion of the Court to direct the keeping of any other register that may be deemed necessary.