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[Cites 0, Cited by 2] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1) in Indian Companies Act, 1913

(1)Every company shall keep at its registered office a register containing the names and addresses and the occupations of its directors, and file with the registrar a copy thereof, and from time to time file with the registrar notice of any change among its directors or managers.