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[Cites 0, Cited by 3] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Indian Companies Act, 1913

(1)A certificate of incorporation given by the registrar in respect of any association shall Conclusive corporation conclusive evidence that all the requirements of this Act in respect of registration and of matters precedent and incidental thereto have been complied with, and that the association is a company authorised to be registered and duly registered under this Act.