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[Cites 0, Cited by 0] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(1C) in The Companies Act, 1956

(1C)The pages of the register shall be consecutively numbered and the Registrar shall,-
(a)cause to be kept in such register in the prescribed form, the documents of charges filed in such form and manner as may be prescribed; and
(b)sign or initial every page of such register.