Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 23] [Entire Act] Union of India - Subsection Section 23(1) in Indian Companies Act, 1913 (1)On the registration of the memorandum Effect of a company, the registrar shall certify under his hand t hat the company is incorporated, and in the case of a limited company that the company is limited.
