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

Union of India - Subsection

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

(a)Where the Registrar, on examining FORM No. INC-32 (SPICe), finds that it is necessary to call for further information or finds such application or document to be defective or incomplete in any respect, he shall give intimation to the applicant to remove the defects and re-submit the e-form within fifteen days from the date of such intimation given by the Registrar.