Companies Act, 2013

386. Interpretation.

For the purposes of the foregoing provisions of this Chapter,—

a.      the expression “certified” means certified in the prescribed manner to be a true copy or a correct translation;

b.     the expression “director”, in relation to a foreign company, includes any person in accordance with whose directions or instructions the Board of Directors of the company is accustomed to act; and

c.      the expression “place of business” includes a share transfer or registration office.

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