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

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Union of India - Subsection

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

(b)The signature or seal of the official referred to in sub-clause (i) of clause (a) or the certificate of the Notary (Public) referred to in sub-clause (ii) of clause (a) shall be authenticated by a diplomatic or consular officer empowered in this behalf under section 3 of the Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 (XL of 1948), or where there is no such officer, by any of the officials mentioned in section 6 of the Commissioners of Oath 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)(b) in The Companies (Registration of Foreign Companies) Rules, 2014