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[Cites 0, Cited by 0] [Section 441(3)] [Section 441] [Entire Act]

Union of India - Subsection

Section 441(3)(a) in The Companies Act, 2013

(a)Every application for the compounding of an offence shall be made to the Registrar who shall forward the same, together with his comments thereon, to the Tribunal or the Regional Director or any officer authorised by the Central Government, as the case may be.