Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 307(10)] [Section 307] [Entire Act] Union of India - Subsection Section 307(10)(a) in The Companies Act, 1956 (a)any person in accordance with whose directions or instructions the Board of Directors of a company is accustomed to act, shall be deemed to be a Director of the company; and