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[Cites 0, Cited by 1] [Section 399(1)] [Section 399] [Entire Act]

Union of India - Subsection

Section 399(1)(a) in The Companies Act, 2013

(a)inspect by electronic means any documents kept by the Registrar in accordance with the rules made, being documents filed or registered by him in pursuance of this Act, or making a record of any fact required or authorised to be recorded or registered in pursuance of this Act, on payment for each inspection of such fees as may be prescribed;