Section 1656 in The Companies (Director Identification Number) Rules, 2006
1656.
G.S.R. 649 (E), dated 19th October, 2006. - In exercise of the powers conferred by clauses (a) and (b) of sub-section (1) of Section 642 read with Section 266-A, 266-B, and 266-E, of the Companies Act, 1956(1 of 1956), the Central Government hereby makes the following rules, namely).
