Companies (Central Government's) General Rules and Forms, 1956
5D. Section 109A
For the purposes of section 109A(1) a nomination shall be in Form 2B, set forth in Annexure A.]
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
5D. Section 109A
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
