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[Cites 0, Cited by 2] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(2) in The Companies Act, 1956

(2)After entering the particulars of all the charges required under sub-section (1), the Registrar shall return the instrument, if any, or the verified copy thereof, as the case may be, filed in accordance with the provisions of this Part to the person filing it.]