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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(a) in Nidhi Rules, 2014

(a)in case of non-payment of the deposit or part thereof as per the terms and conditions of such deposit, the depositor may approach the [Bench of the National Company Law Tribunal] [Substituted 'Registrar of companies' by Notification No. G.S.R. 467(E), dated 1.7.2019 (w.e.f. 31.3.2014).] having jurisdiction over Nidhi;