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Registrar of Companies Jammu shall have jurisdiction in respect of UT of J&K and UT of Ladakh

S.O.3955(E).— In exercise of the powers conferred by sub-sections (1) and (2) of Section 396 of the Companies Act, 2013 (18 of 2013), the Registrar of Companies Jammu shall have jurisdiction in respect of Union territory of Jammu and Kashmir and Union territory of Ladakh, for the purpose of registration of companies and discharging the functions under the aforesaid Act.

2. This notification shall come into force with effect from 31-10-2019.


Ministry of Corporate Affairs

[Notification dt. 30-10-2019]

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