Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 36] [Entire Act] Union of India - Section Section 22 in Indian Companies Act, 1913 22. Registration of Memorandum and Articles The memorandum and the articles (if any) shall he filed with the registrar for the province in which the registered office of the company is stated by the memorandum to be situate, and he shall retain and register them.
