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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(c) in The Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003

(c)The Central Government shall take such steps as may be required to update, its web-site to ensure that name of the person, in whose respect disqualification period has expired after 5 years, is deleted from the web-site.