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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(b) in The Companies (Director Identification Number) Rules, 2006

(b)the form needs to be digitally signed by a Chartered Accountant or a Company Secretary or a Cost and Works Accountant holding a certificate of Practice under the provisions of the Chartered Accountants Act, 1949, the Company Secretaries Act, 1980 ana the Cost and Works Accountants Act, 1959 respectively.