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[Cites 0, Cited by 1] [Section 149(2)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(2)(c) in The Companies Act, 1956

(c)there has been filed with Registrar a duly verified declaration by [one of the Directors or the secretary or, where the company has not appointed a secretary, a secretary in whole-time practice] [Substituted by Act 31 of 1988, Section 20, for " one of the directors or the secretary" (w.e.f. 15.6.1988). ], in the prescribed form, that clause (b) of this sub-section has been complied with.