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Companies (Court) Rules, 1959

192. Settlement of the list

On the date appointed for the settlement of the list, the Court shall hear any person who objects to being settled as contributory or as a contributory in such character or for such number of shares or extent of interest as is mentioned in the list, and after such hearing, shall finally settle the list. The list when settled shall be certified by the Judge under his signature and shall be in Form No. 86.





Companies   (Court) Rules, 1959 Back






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