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Union of India - Section

Section 10 in Companies Regulations, 1956

10.

Simultaneously with the application made under Part Bor C, as the case may be, the applicants shall furnish to the Registrar of Companies of the State in which the registered office of the proposed company or company is to be or is situate, a copy of the application, and of each of the documents and translations referred to in regulations 4 and 5, or in regulations 8 and 9, as the case may be.