Citation Codes Equivalent Citations citation codes Case Number Company Petition No. 27/14(1)/NCLT/MB/MAH/2016 Attorney(S) Mr. Arjun I. Soni, Practising Company Secretary, for the Applicant. Judges M.K Shrawat, Judicial Member Acts provisions of Companies Act, 2013 (second proviso to sub-section (1) and sub-section (2) of section 14) provisions of Companies Art, 1956 (Proviso to sub-section (1) and sub-section (2A) provisions of Section 14 to be read with Rule 68 0t" NCLT Rules, 2016. sub- section (1) of section 14 and sub-section (2) of section 14 Rule 33 of the Companies .3. (Incorporation) Rule, 2014, Rule 33 of the Companies (Incorporation) Rule 2014 provisions of Section l4 of Companies Act, 2013. .2. Companies Act1 1950 into Companies Act. 2013 provisions of See. 14 of Companies Act, 2013 SECTION 14 COMPANIES ACT 2013 COMPANIES ACT 2013 COMPANIES ACT 1956 Sub-Section 3 of Section 14 Rule 68 of NCLT Rules 2016. provision of Section 14(2) Section 14(c) See more information ... Smart Summary Please sign up to generate summary. JUDGMENT P.P. Jain Exports Limited, In Re