Section 15(2) in The Company Law Board Regulations, 1991
(2)Every petition or application shall be presented in CLB after giving two clear working days advance notice for mentioning (excluding the date of such presentation) and accompanied by evidence of such advance notice having been served on the respondent(s). If, on scrutiny, the petition or application is found to be in order, it shall be duly registered and given a serial number. (No. 10/36/2001-CLB dated 25.09.2013).Provided that in an exceptional situation of urgency, the above notice period may be dispensed with by the order of
