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[Cites 0, Cited by 0] [Section 388B(4)] [Section 388B] [Entire Act]

Union of India - Subsection

Section 388B(4)(b) in The Companies Act, 1956

(b)shall be signed and verified in the manner laid down in the Code of Civil Procedure, 1908 (5 of 1908), for the signature and verification of a plaint in a suit by the Central Government.