Section 112(2) in Tamil Nadu Non-Trading Companies Rules, 1981
(2)Any person having objection to a proposal contained in a notice issued in pursuance of section 640-B shall, if he so desires, communicate his objection in writing duly substantiated to the Secretary to Government. Industries Department, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] as early as possible after the publication of the notice in the newspapers. No objection received by the Government after thirty days of the publication of such a notice shall be considered.
