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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(5)(b) in The Companies (Incorporation) Rules, 2014

(b)serve, by registered post with acknowledgment due, individual notice, to the effect set out in clause (a) on each debenture-holder and creditor of the company; and