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[Cites 0, Cited by 1] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2) in Indian Companies Act, 1913

(2)On registration in pursuance of this section, the registrar shall close the former registration of the 47 the company, and may dispense with the delivery to him of copies of any documents with copies of which he was furnished on the occasion of the original registration of the company; but, save as aforesaid, the registration shall take place in the same manner and shall have effect as if it were the first registration of the company under this Act.