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Cal. HC: Registrar Can Initiate Parallel Proceedings on Finding Add. Material U/S 206 Companies Act - (21 Nov 2022)

COMPANY

Calcutta High Court has dismissed a writ petition challenging the capacity of the Registrar of Companies to initiate multiple/ parallel proceedings under Section 206 of the Companies Act, 2013.

Tags : CALCUTTA HIGH COURT   REGISTRAR   PARALLEL PROCEEDINGS  

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