Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 303(1)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(1)(e) in The Companies Act, 1956

(e)if any Director or Directors have been nominated by a firm, the name of the firm, all the particulars referred to in clause (a) in respect of each Director so nominated, and also all the particulars referred to in clause (c) in respect of the firm.