Companies (Central Government's) General Rules and Forms, 1956
4CCC. Section 58A
For the purposes of sub-section (11) of section 58A, a nomination shall be in Form 2B, set forth in Annexure A.]
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
4CCC. Section 58A
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
