Section 26 in The Companies (Incorporation) Rules, 2014
26. [ Publication of name by company. [Substituted by Notification No. G.S.R. 743(E), dated 27.7.2016 (w.e.f. 31.3.2014).]
- Every company which has a website for conducting online business or otherwise, shall disclose/publish its name, address of its registered office, the Corporate identity Number, Telephone number, fax number if any, email and the name of the person who may be contacted in case of any queries or grievances on the landing/home page of the said website.(2)The Central Government may as and when required, notify the other documents on which the name of company shall be printed.]
