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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Tamilnadu - Subsection

Section 114(1) in Tamil Nadu Non-Trading Companies Rules, 1981

(1)The declaration required to be made by a person referred to in sub-section (1) of section 187-C shall, within thirty days after his name is entered in the Register of members of a company as the holder of share in that company in Form No. 28 in Appendix A be made in duplicate.