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 0] [Section 238(1)] [Section 238] [Entire Act] Union of India - Subsection Section 238(1)(c) in The Companies Act, 2013 (c)every such circular shall be presented to the Registrar for registration and no such circular shall be issued until it is so registered: