Section 581C(2) in The Companies (Amendment) Act, 2002
(2)If the Registrar is satisfied that all the requirements of this Act have been complied with in respect of registration and matters precedent and incidental thereto, he shall, within thirty days of the memorandum, the articles and other documents, if any, and issue a certificate of incorporation under this Act. receipt of the documents required for registratio, register the
