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[Cites 0, Cited by 0] [Section 68(5)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(5)(b) in National Company Law Tribunal Rules, 2016

(b)serve, by registered post with acknowledgement due, individual notice in Form NCLT. No. 3B to the effect set out in sub-rule (a) on each debenture-holder and creditor of the company; and