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Delhi High Court Directs Registrar of Companies to Exercise Discretionary Powers Responsibly - (14 Aug 2019)

COMPANY

Delhi High Court has directed the Registrar of Companies to exercise the powers given to it efficiently in accordance with law and without any arbitrariness. The Court was hearing a petition challenging the order of the Registrar denying registration to a company which had a word ‘Pandit’ in its name.

Tags : DELHI HIGH COURT   REGISTRAR OF COMPANIES  

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