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[Cites 0, Cited by 0] [Section 558(1)] [Section 558] [Entire Act]

Union of India - Subsection

Section 558(1)(a) in The Companies Act, 1956

(a)in India, before any [Court or the Tribunal] [Substituted by Act 11 of 2003, Section 113, for " Court" . ], Judge or person lawfully authorised to take and receive affidavits; and