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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in Companies Regulations, 1956

(1)The following particulars shall be endorsed and maintained electronically or otherwise on every document registered, recorded or filed with the Registrar:
(i)the number assigned to the company in the Register of Companies maintained by Registrar in pursuance of sub-regulation (1) of regulation 21;
(ii)a unique number assigned to the document; and
(iii)the date on which it is registered, recorded or filed.