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[Cites 0, Cited by 0] [Section 374] [Entire Act]

Union of India - Subsection

Section 374(c) in The Companies Act, 2013

(c)file an affidavit, duly notarised, from all the members or partners to provide that in the event of registration under this Part, necessary documents or papers shall be submitted to the registering or other authority with which the company was earlier registered, for its dissolution as partnership firm, limited liability partnership, cooperative society, society or any other business entity, as the case may be.