Section 387(1)(a) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 387(1)] [Section 387] [Entire Act]

Union of India - Subsection

Section 387(1)(a) in The Companies Act, 2013

(a)contains particulars with respect to the following matters, namely:—

(i)the instrument constituting or defining the constitution of the company;

(ii)the enactments or provisions by or under which the incorporation of the company was effected;

(iii)address in India where the said instrument, enactments or provisions, or copies thereof, and if the same are not in the English language, a certified translation thereof in the English language can be inspected;

(iv)the date on which and the country in which the company would be or was incorporated; and

(v)whether the company has established a place of business in India and, if so, the address of its principal office in India; and

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Union of India - Subsection

Section 387(1)(a) in The Companies Act, 2013