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[Cites 0, Cited by 1] [Section 233(1)] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(1)(a) in The Companies Act, 2013

(a)a notice of the proposed scheme inviting objections or suggestions, if any, from the Registrar and Official Liquidators where registered office of the respective companies are situated or persons affected by the scheme within thirty days is issued by the transferor company or companies and the transferee company;