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Companies Act, 2013 Chapter XXIV Registration Offices and Fees 396. Registration offices. 1. For the purposes of exercising such powers and discharging such functions as are conferred on the Central Government by or under this Act or under the rules made there under and for the purposes of registration of companies under this Act, the Central Government shall, by notification, establish such number of offices at such places as it thinks fit, specifying their jurisdiction. 2. The Central Government may appoint such Registrars, Additional, Joint, Deputy and Assistant Registrars as it considers necessary for the registration of companies and discharge of various functions under this Act, and the powers and duties that may be exercisable by such officers shall be such as may be prescribed. 3. The terms and conditions of service, including the salaries payable to persons appointed under sub-section (2 ), shall be such as may be prescribed. 4. The Central Government may direct a seal or seals to be prepared for the authentication of documents required for, or connected with, the registration of companies.    |
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