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[Cites 0, Cited by 1] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(1A) in The Companies Act, 1956

(1A)Every company shall forward to the Registrar for being entered in the register kept under sub-section (1) the particulars of all the charges requiring registration under this Part in such form and manner, and after payment of, such fees as may be prescribed.