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[Cites 0, Cited by 0] [Section 610B(1)] [Section 610B] [Entire Act]

Union of India - Subsection

Section 610B(1)(a) in The Companies Act, 1956

(a)such applications, balance-sheet, prospectus, return, declaration, memorandum of association, articles of association, particulars of charges, or any other particulars or document as may be required to be filed or delivered under this Act or rules made thereunder, shall be filed through the electronic form and authenticated in such manner as may be specified in the rules;