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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 570 in The Companies Act, 1956

570. Power of Registrar to require evidence as to nature of company .-

The Registrar may require such evidence as he thinks necessary for the purpose of satisfying himself whether any company proposing to be registered is or is not a joint stock company as defined in section 566.