Section 4(2) in The Companies (Authorised to Registered) Rules, 2014
(2)A copy of the notice, as published and the copy of the notice served on Registrar (LLP) [Registrar of Firms, Registrar of Societies or Registrar of Trust, as the case may be] [Inserted by Notification No. G.S.R. 613(E), dated 5.7.2018 (w.e.f. 31.3.2014).] along with proof of service, shall be attached with Form No.URC. 1.
