Section 10(3) in The Companies (Registration Offices and Fees) Rules, 2014
(3)Except as otherwise provided in the Act, the Registrar shall allow fifteen days' time to the person or company which has filed the application or e-Form or document under sub-rule (1) for furnishing further information or for rectification of the defects or incompleteness or for re-submission of such application or e-form or document.[Provided that Registrar shall allow fifteen days time for re-submission in case of reservation of a name through web service RUN for rectifications of defects if any.] [Substituted by Notification No. G.S.R. 435(E), dated 7.5.2018 (w.e.f. 31.3.2014).]
