LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 400 — Electronic form to be exclusive, alternative or in addition to physical form.

Companies Act, 2013
The Central Government may also provide in the rules made under section 398 and section 399 that the electronic form for the purposes specified in these sections shall be exclusive, or in the alternative or in addition to the physical form, therefor.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›