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[Cites 0, Cited by 3] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in Indian Companies Act, 1913

(2)A declaration by an advocate, attorney or pleader entitled to appear before a High Court who isengaged in the formation of a company, or by a person named in the articles as a director, manager orsecretary of the company, of compliance with all or any of the said requirements shall be filed with theregistrar, and the registrar may accept such a. declaration as sufficient evidence of compliance.