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The Companies Act, 1956 Bare Act |
| 132. CERTIFICATE OF
REGISTRATION.
The Registrar shall give a certificate under his hand of the registration of any charge registered in pursuance of this Part, stating the amount thereby secured; and the certificate shall be conclusive evidence that the requirements of this Part as to registration have been complied with. |
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Companies Act Judgment 1 | Companies Act Judgements 2 | Companies Act Judgments 3 | Companies Act Judgments 4 |