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Union of India - Section

Section 264 in Companies (Court) Rules, 1959

264. Preliminary hearing of the summons.

- The summons shall be posted before the Court ex-parte in the first instance for directions as to the persons on whom notice of the summons should be served, and the Court shall thereupon fix a date for the hearing of the summons and give such directions as may be necessary as to the persons on whom notice of the summons should be served.