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[Cites 0, Cited by 0] [Section 399(1)] [Section 399] [Entire Act]

Union of India - Subsection

Section 399(1)(b) in The Companies Act, 2013

(b)require a certificate of the incorporation of any company, or a copy or extract of any other document or any part of any other document to be certified by the Registrar, on payment in advance of such fees as may be prescribed: