Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(4)The concerned individual shall also intimate the change(s) in his particulars to the company or companies in which he is a director within fifteen days of such change.