The Registrar shall on application furnish to any person, on payment of such fee as may be prescribed, a copy, certified under his hand, of any entry or portion thereof in the Register of Firms. STATE AMENDMENT Uttarakhand.-- Substituted of section 67.-- In Principal Act, section 67 shall be substituted as follow, namely:-- 67. Grant of copies.-- The Registrar shall on online application furnish to any person, on payment of such fee as may be prescribed , a copy digitally certified under his hand of any entry or portion thereof in the register of firms. [ Vide Uttarakhand Act 5 of 2019, s. 3]Open in Lexace · Ask the AI about this section
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