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  • Indian Companies Act
  • Director to intimate Director Identification Number Section-157

Code of Criminal Procedure Act, 1973

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Sections Particulars
Chapter XI Appointment and Qualifications Of Directors
157 Director to intimate Director Identification Number
Description Every existing director shall, within one month of the receipt of Director Identification Number from the Central Government, intimate his Director Identification Number to the company or all companies wherein he is a director.

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