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[Cites 0, Cited by 1] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(9) in The Companies Act, 2013

(9)The Registrar shall register any alteration of the memorandum with respect to the objects of the company and certify the registration within a period of thirty days from the date of filing of the special resolution in accordance with clause (a) of sub-section (6) of this section.