Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 72] [Entire Act] Union of India - Subsection Section 72(2) in Indian Companies Act, 1913 (2)Notice in writing of the situation of the registered office, and of any change therein, shall he file with the registrar, who shall record the same.
