Section 23A in The Companies (Incorporation) Rules, 2014
23A. [ Declaration at the time of commencement of business. [Inserted by Notification No. G.S.R. 1219(E), dated 18.12.2018 (w.e.f. 31.3.2014).]
- The declaration under section 10A by a director shall be in Form No.INC-20A and shall be filed as provided in the Companies (Registration Offices and Fees) Rules, 2014 and the contents of the said form shall be verified by a Company Secretary or a Chartered Accountant or a Cost Accountant, in practice:Provided that in the case of a company pursuing objects requiring registration or approval from any sectoral regulators such as the Reserve Bank of India, Securities and Exchange Board of India, etc., the registration or approval, as the case may be from such regulator shall also be obtained and attached with the declaration.]
