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[Cites 0, Cited by 0] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(1) in The Companies Act, 1956

(1)Every company shall keep a register showing, as respects each Director of the company, the number, description and amount of any shares in, or debentures of, the company or any other body corporate, being the company's subsidiary or holding company or a subsidiary of the company's holding company, which are held by him or in trust for him, or of which he has any right to become the holder whether on payment or not.