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[Cites 0, Cited by 0] [Section 396] [Entire Act]

Union of India - Subsection

Section 396(2) in The Companies Act, 2013

(2)The Central Government may appoint such Registrars, Additional, Joint, Deputy and Assistant Registrars as it considers necessary for the registration of companies and discharge of various functions under this Act, and the powers and duties that may be exercisable by such officers shall be such as may be prescribed.