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[Cites 0, Cited by 1] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in Indian Companies Act, 1913

(2)The company shall, within one month from the date of the opening of any British register, file with the registrar notice of the situation of the office where such register is kept and, in the event of any change in the situation of such office or of its discontinuance, shall within one month from the date of such change or discontinuance, as the case may be, file notice of such change or discontinuance.