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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in Companies Regulations, 1956

(3)If the endorsement aforesaid cannot be conveniently entered into on the document itself, -
(a)in the case of a physical document,it shall be made on a separate sheet which shall be attached to the document with a note regarding such attachment being made on the document in question and signed by registrar;
(b)in the case of an electronic document, such endorsement be authenticated through a valid digital signature generated by computer system