Section 9(2) in The Companies (Registration of Foreign Companies) Rules, 2014
(2)If the company is incorporated in any part of the Commonwealth, the copy of the document shall be certified as a true copy by-(a)an official of the Government to whose custody the original of the document is committed; or(b)a Notary (Public) in that part of the Commonwealth; or(c)an officer of the company, on oath before a person having authority to administer an oath in that part of the Commonwealth.
