Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Text Size
Saturation
Help

Section 612

Fees, etc., paid to Registrar and other officers to be accounted for to Central Government

Section

Section Number

612

Chapter

CHAPTER XII - REGISTRATION OFFICES AND OFFICERS AND FEES

Act

Companies Act, 1956 (Repealed)

Year

Fees, etc., paid to Registrar and other officers to be accounted for to Central Government

Fees, etc., paid to Registrar and other officers to be accounted for to Central Government

Fees, etc., paid to Registrar and other officers to be accounted for to Central Government.

612.   All fees, charges, and other sums paid to any Registrar, any Additional, Joint, Deputy, or Assistant Registrar, or any other officer of the Central Government in pursuance of this Act shall be paid into the public account of India in the Reserve Bank of India.

Footnotes