Section 18 in The Companies (Incorporation) Rules, 2014
18. [ Certificate of incorporation. [Substituted 'The Certificate of Incorporation shall be issued by the Registrar in Form No.INC. 11.' by Notification No. G.S.R. 70(E), dated 25.1.2017 (w.e.f. 31.3.2014).]
- The Certificate of Incorporation shall be issued by the Registrar in Form No. INC-11 and the Certificate of Incorporation shall mention permanent account number of the company where it is issued by the Income-tax Department.]
