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Companies Act, 2013 15. Alteration of memorandum or articles to be noted in every copy. 1. Every alteration made in the memorandum or articles of a company shall be noted in every copy of the memorandum or articles, as the case may be. 2. If a company makes any default in complying with the provisions of sub-section (1 ), the company and every officer who is in default shall be liable to a penalty of one thousand rupees for every copy of the memorandum or articles issued without such alteration.    |
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