(1)The following particulars shall be endorsed and maintained electronically or otherwise on every document registered, recorded or filed with the Registrar:(i)the number assigned to the company in the Register of Companies maintained by Registrar in pursuance of sub-regulation (1) of regulation 21;(ii)a unique number assigned to the document; and(iii)the date on which it is registered, recorded or filed.(2)Every endorsement referred to in sub-regulation (1) shall either -(i)be signed by the Registrar, and in such case, shall bear his official seal; or(ii)be authenticated through a valid digital signature generated by computer system, in case of electronic documents.(3)If the endorsement aforesaid cannot be conveniently entered into on the document itself, -(a)in the case of a physical document,it shall be made on a separate sheet which shall be attached to the document with a note regarding such attachment being made on the document in question and signed by registrar;(b)in the case of an electronic document, such endorsement be authenticated through a valid digital signature generated by computer system
