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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4)(b) in The Companies (Registration of Foreign Companies) Rules, 2014

(b)a list of the directors and the secretary of the Company, if any, the name and address of persons resident in India, authorized to accept notice on behalf of the Company shall be duly notarized and be apostillised in the Country of their origin in accordance with Hague Convention;