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[Cites 0, Cited by 1] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(1) in The Companies Act, 2013

(1)Every company shall, within fifteen days of the receipt of intimation under section 156, 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 with such fees as may be prescribed or with such additional fees as may be prescribed within the time specified under section 403 and every such intimation shall be furnished in such form and manner as may be prescribed.