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[Cites 0, Cited by 0] [Section 610(1)] [Section 610] [Entire Act]

Union of India - Subsection

Section 610(1)(b) in The Companies Act, 1956

(b)require a certificate of the incorporation of any company, or a copy or extract of any other document or any part of any other document to be certified by the Registrar, [on payment in advance of [such fees as may be prescribed] [ Substituted by Act 65 of 1960, Section 94, for certain words (w.e.f. 28.12.1960).]:]