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Company Law Board Regulations, 1991 FORM NO. 3 (See Regulation 35) BEFORE THE COMPANY LAW BOARD,… PRINCIPAL BENCH/ ADDITIONAL PRINCIPAL BENCH REGIONAL BENCH, BOMBAY/ CALCUTTA/ MADRAS/ NEW DELHI REFERENCE APPLCIATION…………… OF …………….. IN THE MATTER OF THE COMPANIES ACT, 1956 (RESERVE BANK OF INDIA ACT, 1934) AND IN THE MATTER OF SECTION …………… OF THE SAID ACT AND IN THE MATTER OF …………………… (Name and address of the company) AND IN THE MATTER OF………………….. (Name and address of the applicant) …APPLICANT State the name and address of the persons who should be given opportunity of being heard in disposing of this reference. (Note: Please enclose as many additional copies of the reference application as there are persons as above named. This is without prejudice to the requirements of sub-regulation (1) of regulation 41.) On the basis of the information available from the documents annexed hereto- 1. The applicant hereby makes reference to the Company Law Board, …………… Principal Bench/ Regional Bench, ………..under section …………….. of the Companies Act, 1956/ Securities Act. (Here state the nature of reference) 2. The applicant states as follow : (Here set out the brief facts of the case) 3. The submission of the application are as follow : (Submission) 4. The applicant has annexed hereto the documents or copies thereof as specified below: 5. The applicant is seeking specified order of the Company Law Board (Here specify the nature of the order sought for). Place: Date: Signature of the applicant List of Document 1. 2. 3.__________    |
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