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Union of India - Section

Section 72 in Indian Companies Act, 1913

72. Registered office of company

(1)Every company shall have a registered office to which all communications and notices may he addressed.
(2)Notice in writing of the situation of the registered office, and of any change therein, shall he file with the registrar, who shall record the same.
(3)If a company carries on business without; complying with the requirements of this section, it shall be liable to a fine not exceeding fifty rupees for every day during which it so carries on business.