Section 10 in The Companies (Incorporation) Rules, 2014
10.
- Where the articles contain the provisions for entrenchment, the company shall give notice to the Registrar of such provisions in Form No.INC.2 or [***] [Omitted 'Form No.INC.7' by Notification No. G.S.R. 49(E), dated 20.1.2018 (w.e.f. 31.3.2014)], or Form No. INC-32(SPICe) as the case may be, along with the fee as provided in the Companies (Registration offices and fees) Rules, 2014 at the time of incorporation of the company or in case of existing companies, the same shall be filed in Form No.MGT.14 within thirty days from the date of entrenchment of the articles, as the case may be, along with the fee as provided in the Companies (Registration offices and fees) Rules, 2014.
