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[Cites 0, Cited by 0] [Section 38(9)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(9)(b) in The Companies (Incorporation) Rules, 2014

(b)After the resubmission of the document, if the registrar still finds that the document is defective or incomplete in any respect, he shall give one more opportunity of fifteen days to remove such defects or deficiencies.