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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in Board For Industrial And Financial Reconstruction Regulations, 1987

(2)Any notice or other document required to be served on or delivered to a company may be sent to the Chairman, Managing Director, Secretary, manager or other principal officer of the company at the registered office of the company, by registered post or by leaving it at its registered office.