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[Cites 0, Cited by 6] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1) in Indian Companies Act, 1913

(1)If:-
(a)the name of any person is fraudulently or without sufficient cause entered in or omitted from the register of members of a company; or
(b)Default is made or unnecessary delay takes place in entering on the register the fact of of any person having ceased to be a member, the person aggrieved, or any member of the company, [lie company, may apply to the Court for rectification of the register.