 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Company Law Board Regulations, 1991 11. Petitions, etc. to be in writing – 1. Every affidavit, application, reference or petition shall be written, typewritten cyclostyled or printed, neatly and legibly, on one of the substantial paper of foolscap size in double space and separate sheets shall be stitched together and every page shall be consecutively numbered/ 2. Numbers and dates specified in any affidavit, application, reference or petition shall be expressed in figures as well as in works; and, where the date specified therein has not been stated according to the Gregorian Calendar, the corresponding date according to the Gregorian Calendar shall also be specified.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back