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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.





Companies   (Court) Rules, 1959 Back






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