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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(1) in The Companies Act, 2013

(1)Every company shall keep at its registered office a register of charges in such form and in such manner as may be prescribed, which shall include therein all charges and floating charges affecting any property or assets of the company or any of its undertakings, indicating in each case such particulars as may be prescribed:Provided that a copy of the instrument creating the charge shall also be kept at the registered office of the company along with the register of charges.