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[Cites 0, Cited by 0] [Section 404] [Entire Act]

Union of India - Subsection

Section 404(3) in The Companies Act, 1956

(3)A certified copy of every order altering, or giving leave to alter, a company's memorandum or articles, shall within [thirty] [Substituted by Act 31 of 1965, Section 62 and Schedule, for " fifteen" (w.e.f. 15.10.1965).] days after the making thereof, be filed by the company with the Registrar who shall register the same.