Section 42A in The Company Law Board Regulations, 1991
42A. Intimation or petition under section 58AA or 117B.
- An intimation under sub-section (1) of section 58AA or a petition under sub-section (4) of section 117B of the Act, shall be filed in Form No. 1 in Annexure II. (vide GSR 437(E) dated 15/6/2001)
