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[Cites 0, Cited by 10] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(1) in The Companies Act, 1956

(1)It shall be the duty of a company to file with the Registrar for registration the particulars of every charge created by the company, and of every issue of debentures of a series, requiring registration under this Part; but registration of any such charge may also be effected on the application of any person interested therein.