Section 5(i) in The Companies (Authorised to Registered) Rules, 2014
(i)[ where a firm, society or trust has obtained a certificate of registration under section 367 of the Act, an intimation to this effect shall be given within fifteen days of such registration to the concerned Registrar of Firms, Registrar of Societies or Registrar of Trusts, as the case may be, under which it was originally registered, along with documents for its dissolution as a firm, society or trust as the case may be;] [Substituted by Notification No. G.S.R. 613(E), dated 5.7.2018 (w.e.f. 31.3.2014).]
