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[Cites 0, Cited by 0] [Section 299(3)] [Section 299] [Entire Act]

Union of India - Subsection

Section 299(3)(a) in The Companies Act, 1956

(a)For the purposes of sub-sections (1) and (2), a general notice given to the Board by a Director to the effect that he is a Director or a member of a specified body corporate or is a member of a specified firm and is to be regarded as concerned or interested in any contract or arrangement which may, after the date of the notice, be entered into with that body corporate or firm, shall be deemed to be a sufficient disclosure of concern or interest in relation to any contract or arrangement so made.