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PART VI
REGISTRATION OFFICE AND FEES
347. Registration
office--(1) For the purposes
of the registration of Companies under this Act, there shall be central
office and original office at such places as the Government think ,
fit and company shall be registered except at an office within the territorial
jurisdiction in which by the memorandum, the registered office of the
company is declared to be e established.
(2) The Government
may appoint such Registrar, Additional Registrar, and Assistant Registrar
as it thinks necessary for the registration of companies under this
Act and may make regulation rule with respect of their duties.
(3) The Salaries of
the persons appointed under this section shall be fixed by the Government.
(4) the Government
may direct as seal or seals to be prepared for the authentication
of documents required for or connected with the registration companies.
(5) any person may
inspect the documents kept by the Registrar on payment of such fees
as may be specified by the Government not exceeding the fees specified
in Schedule III for each inspection; and any person may require of
any company or a copy or extract of any other document or any part
of other document,, to be certified by the Registrar on payment for
the certificate certified copy or extract of such fees as the Government
may specify not exceeding the fee specified in the said Schedule.
(6) Whenever any act
is by this Act directed to be done to or by the Registrar it shall
until the Government otherwise direct be done to or by the case of
the central office the existing Registrar or in his absence OT or
by such person as the Government may for the time being authoress
and in the Joint Registrar or Deputy Registrar or Assistant Registrar
as is appointed as the Chef Officer of that office.
348. Fees.--(1)
There shall be paid to the Registrar in repect of the several matters
mentioned in Schedule II the several fees therein specified, or such
smaller fees as the Government may direct.
(2) All fees paid
to Registrar in pursuance of this Act shall be accounted for the Government.
349. Enforcing
submission of returns and documents to Registrar: - (1)
If a company, having made default in complying with any provision
of this Act, which requires it to file with, deliver or send to the
Registrar any return account or other document, or to give notice
to him of any matter fails to make good the default within fourteen
days after the service of a notice on the company requiring it to
dos so, the Court may on an application made to the Court by member
or creditor of the company or by Registrar, make an order directing
the company and officer thereof to make good the default within such
time as may be specified in the order.
(2) Any such order
may provide that all costs of and incidental to the application shall
be borne by the company or the concerned officer in respect of any
such default as aforesaid.
(3) Nothing in this
section shall be taken to p[prejudice the operation of any then enactment
imposing penalties on a company or its officers in respect of any
such default as aforesaid.,
350. Filling
or registration of documents, etc, after the time specified: -
Any documents or return by this Act required or authorized to be file
or registered or any fact by this Act required or authorized to be
registered with the Register on payment of fees specified therefore
in Schedule II any without prejudice to any other labilities be filed
or registered after the time if any pacifier in this Act for its filing
or registration on payment of late fee specified in the said Schedule
II.
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