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[Cites 0, Cited by 4] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(2) in The Companies Act, 2013

(2)Where a charge is registered with the Registrar under sub-section (1), he shall issue a certificate of registration of such charge in such form and in such manner as may be prescribed to the company and, as the case may be, to the person in whose favour the charge is created.