- The Registrar may, on request being made in Form TM-M along with fees mentioned in First Schedule, furnish certified copies of any entry in the register or of any documents referred to in subsection (1) of section 148 or of any decision or order of the Registrar, or of a certificate other than a certificate under sub76 section (2) of section 23 as to any entry, matter or thing which he is authorised or required by the Act or the rules to make.Provided that the Registrar may furnish an expedited certified copies of the documents aforementioned within seven working days on a request in Form TM-M received to that effect on payment fees as specified in First Schedule.Explanation. - A certified copy of any record available digitally with the Registrar shall be a duly certified copy of that record.
