Section 102(1)(a) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

(a)the nature of concern or interest, financial or otherwise, if any, in respect of each items of—

(i)every director and the manager, if any;

(ii)every other key managerial personnel; and

(iii)relatives of the persons mentioned in sub-clauses (i) and (ii);

Legal Document View