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Company Law Board Regulations, 1991 16. Contents of petition – Every petition; other than an application filed under regulation 37 shall set forth the name of the company , with its status, date of incorporation, the address of its registered office, authorized capital, paid-up capital with division of different classes of shares and terms of issue, if any, in the case of preference shares, main objects in brief, for which the company was formed, present business activities of the company, and shall also set forth concisely under distinct heads the grounds for such petition and the nature of relief(s)prayed for.    |
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