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Company Law Board Regulations, 1991 FORM NO. 5 (S ee regulation 18(3)) Memorandum of appearance To The Bench Officer, Company Law Board, ……………. Bench, In the mater of …………. Petitioner. V . ………………..Respondent (C.P. NO. ………of 199………) Sir, Please take notice that I, AB, Secretary in whole-time practice/ practising Chartered Accountant/ practising Cost & Works Accountant, duly authorised to enter appearance, and do hereby enter appearance, on behalf of …………….. petitioner/ opposite party/ Registrar/ Regional Director/ Government of ………………….. in the above-mentioned petition. *A copy of the resolution passed by the Board of Directors authorising me to enter appearance and to act for every purpose connected with the proceedings for the said party is enclosed, duly signed by me for identification. Yours sincerely, Dated ………. day of …………… Address: Enclosure: as aforesaid Tele No.: *Strike out if not applicable.    |
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