Section 28(3) in The Companies (Incorporation) Rules, 2014
(3)The certified copy of order of the Regional Director, approving the alternation of memorandum for transfer of registered office company within the same State, shall be filed in Form No. INC-28 along with fee with the Registrar of State within thirty days from the date of receipt of certified copy of the order.] [Inserted by Notification No. G.S.R. 793(E), dated 16.10.2019 (w.e.f. 31.3.2014).]
