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[Cites 0, Cited by 0] [Section 551] [Entire Act]

Union of India - Subsection

Section 551(2) in The Companies Act, 1956

(2)When the statement is filed in [Tribunal] [ Substituted by Act 11 of 2003, Section 107, for " Court" .] under clause (a) of sub-section (1), a copy shall simultaneously be filed with the Registrar and shall be kept by him along with the other records of the company.