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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5)(a) in The Companies (Incorporation) Rules, 2014

(a)in a country in any part of the Commonwealth, his signatures and address on the memorandum and articles of association and proof of identity shall be notarized by a Notary (Public) in that part of the Commonwealth.