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[Cites 0, Cited by 2] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(1) in The Companies Act, 2013

(1)Every director shall at the first meeting of the Board in which he participates as a director and thereafter at the first meeting of the Board in every financial year or whenever there is any change in the disclosures already made, then at the first Board meeting held after such change, disclose his concern or interest in any company or companies or bodies corporate, firms, or other association of individuals which shall include the shareholding, in such manner as may be prescribed.