Section 4(1) in The Companies (Authorised to Registered) Rules, 2014
(1)For the purpose of clause (b) of section 374 of the Act, every 'company' seeking registration under the provision of Part I of Chapter XXI shall publish an advertisement about registration under the said Part, seeking objections, if any within twenty one clear days from the date of publication of notice and the said advertisement shall be in Form No.URC. 2, which shall be published [in a newspaper in English and in any vernacular language, circulating in that district in which [Limited Liability Partnership, firm, society or trust, as the case may be, is situated.] [Substituted by Notification No. G.S.R. 563 (E), dated 31.5.2016 (w.e.f. 31.3.2014).]]
