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Union of India - Section
Section 24 in The Companies (Incorporation) Rules, 2014
24. [ [Omitted by Notification No. G.S.R. 442(E), dated 29.5.2015 (w.e.f. 31.3.2014).]
* * *]| 24. Declaration at the time of commencement of business.- The declaration filed by a director shall be in Form No.INC.21 along with the fee as and the contents of the form shall be verified by a Company Secretary in practice or a Chartered Accountant or a Cost Accountant in practice:Provided that in the case of a company requiring registration from sectoral regulators such as Reserve Bank of India, Securities and Exchange Board of India etc, the approval from such regulator shall be required. |