Section 9(4) in The Companies (Registration Offices and Fees) Rules, 2014
(4)The Registrar may send any document, certificate, notice or any other communication to the company or its authorized representative or directors or both in the electronic manner for which the company shall create and maintain at all times a valid electronic addresses including e-mail, user identifications capable of receiving and acknowledging the receipt of the document, certificate, notice or other communication, automated or otherwise.
