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[Cites 0, Cited by 1] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(1) in The Companies Act, 2013

(1)A company shall give intimation to the Registrar in the prescribed form, of the payment or satisfaction in full of any charge registered under this Chapter within a period of thirty days from the date of suchpayment or satisfaction and the provisions of sub-section (1) of section 77 shall, as far as may be, apply to an intimation given under this section.