Section 5(iii) in The Companies (Authorised to Registered) Rules, 2014
(iii)notice shall be given to the [Registrar of firms] [Substituted 'concerned Registrar (LLP)' by Notification No. G.S.R. 563 (E), dated 31.5.2016 (w.e.f. 31.3.2014).] [Registrar of Societies or Registrar of Trusts, as the case may be] [Inserted by Notification No. G.S.R. 613(E), dated 5.7.2018 (w.e.f. 31.3.2014).] under which it was originally registered and shall require that objections, if any to be made by such concerned [Registrar of firms] [Substituted 'Registrar of Companies (LLP)' by Notification No. G.S.R. 563 (E), dated 31.5.2016 (w.e.f. 31.3.2014).] [Registrar of Societies or Registrar of Trusts, as the case may be] [Inserted by Notification No. G.S.R. 613(E), dated 5.7.2018 (w.e.f. 31.3.2014).] to the Registrar, shall be made within a period of twenty-one days from the date of such notice, failing which it shall be presumed that they have no objection and the notice shall disclose the purpose and substance of matters in relation to objections;
