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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Companies (Registration of Foreign Companies) Rules, 2014

(3)Where such translation is made within India, it shall be authenticated by-
(a)an advocate, attorney or pleader entitled to appear before any High Court; or
(b)an affidavit, of a competent person having, in the opinion of the Registrar, an adequate knowledge of the language of the original and of English.