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[Cites 0, Cited by 178] [Entire Act]

Union of India - Section

Section 132 in The Companies Act, 1956

132. Certificate of registration .-

The Registrar shall give a certificate under his hand of the registration of any charge registered in pursuance of this Part, stating the amounts thereby secured; and the certificate shall be conclusive evidence that the requirements of this Part as to registration have been complied with.