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[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(3)(c) in The Companies Act, 2013

(c)intimate the choice made by him under clause (a), to each of the companies in which he was holding the office of director before such commencement and to the Registrar having jurisdiction in respect of each such company.