266E. Obligation of company to inform Director Identification Number to Registrar .-
(1)Every company shall, within one week of the receipt of intimation under section 266-D, furnish the Director Identification Number of all its Directors to the Registrar or any other officer or authority as may be specified by the Central Government.(2)Every intimation under sub-section (1) shall be furnished in such form and manner as may be prescribed.
