Section 9(1)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 9(1)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

(c)The certificate of the officer of the company referred to in sub-clause (iii) of clause (a) shall be signed before a person having authority to administer an oath as provided under section 3 of the Diplomatic and Consular Officers (Oath and Fees) Act, 1948 (XL of 1948), or as the case may be, by section 3 of the Commissioners of Oath Act, 1889 (52 and 53 Vic. C. 10) and the status of the person administering the oath in the latter case being authenticated by any official specified in section 6 of the Commissioners of Oaths Act, 1889 (52 and 53 Vic. C. 10) or in any relevant Act for the said purpose.

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Union of India - Subsection

Section 9(1)(c) in The Companies (Registration of Foreign Companies) Rules, 2014