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[Cites 0, Cited by 0] [Section 276(1)] [Section 276] [Entire Act]

Union of India - Subsection

Section 276(1)(c) in The Companies Act, 1956

(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, to the Registrar having jurisdiction in respect of each such company, and also to the Central Government.