Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 301] [Entire Act] Union of India - Subsection Section 301(3) in The Companies Act, 1956 (3)The register aforesaid shall also specify, in relation to each Director of the company, the names of the firms and bodies corporate of which notice has been given by him under sub-section (3) of section 299.
