Section 2(2)(c) in The Company Secretaries Act, 1980

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Union of India - Subsection

Section 2(2)(c) in The Company Secretaries Act, 1980

(c)offers to perform or performs such services as may be performed by—

(i)an authorised representative of a company with respect to filing, registering, presenting, attesting or verifying any documents (including forms, applications and returns) by or on behalf of the company,

(ii)a share transfer agent,

(iii)an issue house,

(iv)a share and stock broker,

(v)a secretarial auditor or consultant,

(vi)an adviser to a company on management, including any legal or procedural matter falling under the Capital Issues (Control) Act, 1947 (29 of 1947), the Industries (Development and Regulation) Act, 1951 (65 of 1951), the Companies Act, 1956 (1 of 1956), the Securities Contracts (Regulation) Act, 1956 (42 of 1956), any of the rules or bye-laws made by a recognised stock exchange, the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969), the Foreign Exchange Regulation Act, 1973 (46 of 1973), or under any other law for the time being in force,

(vii)issuing certificates on behalf of, or for the purposes of a company; or

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Union of India - Subsection

Section 2(2)(c) in The Company Secretaries Act, 1980