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[Cites 0, Cited by 22] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Companies Act, 2013

(2)The Registrar on the basis of documents and information filed under sub-section (1) shall register all the documents and information referred to in that subsection in the register and issue a certificate of incorporation in the prescribed form to the effect that the proposed company is incorporated under this Act.