Section 9(1)(a) in The Companies (Registration of Foreign Companies) Rules, 2014

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

(a)the copy aforesaid shall be certified as a true copy by-

(i)an official of the Government to whose custody the original is situated; or

(ii)a Notary (Public) of such Country; or

(iii)an officer of the company.

Legal Document View