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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Tamilnadu - Subsection

Section 93(1) in Tamil Nadu Non-Trading Companies Rules, 1981

(1)For the purpose of this Chapter, interlocutory proceedings before the Tamil Nadu Company Law Board (hereinafter called the Board) shall be commenced by an application. All other proceedings before the Board shall be commenced by a petition.