Section 12 in The Companies (Incorporation) Rules, 2014
12. [ Application for incorporation of companies. [Substituted by Notification No. G.S.R. 49(E), dated 20.1.2018 (w.e.f. 31.3.2014).]
- An application for registration of a company shall be filed with the Registrar within whose jurisdiction the registered office of the company is proposed to be situated in Form No. INC-32 (SPICe) along with the fee as provided under the Companies (Registration offices and fees) Rules, 2014.Provided that in case pursuing of any of the objects of a company requires registration or approval from sectoral regulators such as the Reserve Bank of India, the Securities and Exchange Board, registration or approval, as the case may be from such regulator shall be obtained by the proposed company before pursuing such object and a declaration in this behalf shall be submitted at the stage of incorporation of the company]
