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Companies (Court) Rules, 1959

51. Inspection of list of creditors

Copies of such list shall be kept at the registered office of the company and at the office of the advocate for the company, and any person desirous of inspecting the same may, at any time during the ordinary hours of business, inspect and take extracts from the same on payment of the sum of one rupee.





Companies   (Court) Rules, 1959 Back






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