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Union of India - Section

Section 612 in The Companies Act, 1956

612. Fees, etc., paid to Registrar and other officers to be accounted for to Central Government .-

All fees, charges, and other sums paid to any Registrar, any Additional, Joint, Deputy, or Assistant Registrar, or any other officer of the Central Government in pursuance of this Act shall be paid into the public account of India in the Reserve Bank of India.