- Every individual [who holds] [Inserted by Notification No. G.S.R. 839(E), dated 5.7.2017 (w.e.f. 31.3.2014).] a Director Identification Number (DIN) as on 31st March of a financial year as per these rules shall, [submit e-form DIR-3-KYC for the said financial year to the Central Government on or before 30th September of immediate next financial year] [Substituted 'submit e-form DIR-3-KYC to the Central Government on or before 30th June of immediate next financial year' by Notification No. G.S.R. 528(E), dated 25.7.2019 (w.e.f. 31.3.2014).].Provided that every individual who has already been allotted a Director Identification Number (DIN) as at 31st March, 2018, shall submit e-form [DIR-3 KYC on or [before 5th October, 2018] [Substituted 'DIR-3 KYC on or before 31st August, 2018' by Notification No. G.S.R. 798(E), dated 21.8.2018 (w.e.f. 31.3.2014).]]][Provided further that where an individual who has already submitted e-form DIR-3 KYC in relation to any previous financial year, submits web-form DIR-3 KYC-WEB through the web service in relation to any subsequent financial year it shall be deemed to be compliance of the provisions of this rule for the said financial year:Provided also that in case an individual desires to update his personal mobile number or the e-mail address, as the case may be, he shall update the same by submitting e-form DIR-3 KYC only:Provided also that fee for filing e-form DIR-3 KYC or WEB-form DIR-3 KYC-WEB through the web service, as the case may be, shall be payable as provided in Companies (Registration Offices and Fees) Rules, 2014.] [Inserted by Notification No. G.S.R. 528(E), dated 25.7.2019 (w.e.f. 31.3.2014).][Note: [Inserted by Notification No. G.S.R. 750(E), dated 30.9.2019 (w.e.f. 31.3.2014).] For the financial year ending on 31st March, 2019, the individual shall submit e-form DIR-3 KYC or web form DIR-3 KYC-WEB, as the case may be, on or before the 14th October, 2019.]
