Section 10(2) in The Companies (Registration of Foreign Companies) Rules, 2014
(2)Where any such translation is made outside India, it shall be authenticated by the signature and the seal, if any, of-(a)the official having custody of the original; or(b)a Notary (Public) of the country (or part of the country) where the company is incorporated:Provided that where the company is incorporated in a country outside the Commonwealth, the signature or seal of the person so certifying 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, or, where there is no such officer, by any of the officials mentioned in section 6, of the Commissioners of Oaths Act, 1889 (52 and 53 Vic C 10), or in any relevant Act for the said purpose.
