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[Cites 0, Cited by 0] [Section 278(1)] [Section 278] [Entire Act]

Union of India - Subsection

Section 278(1)(d) in The Companies Act, 1956

(d)a company in which such person is only an alternate Director, that is to say, a Director who is only qualified to act as such during the absence or incapacity of some other Director.