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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 158 in The Companies Act, 2013

158. Obligation to indicate Director Identification Number.—

Every person or company, while furnishing any return, information or particulars as are required to be furnished under this Act, shall mention the Director Identification Number in such return, information or particulars in case such return, information or particulars relate to the director or contain any reference of any director.