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[Cites 0, Cited by 0] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(1) in The Companies Act, 2013

(1)Where no provision is made in the articles of a company for the appointment of the first director, the subscribers to the memorandum who are individuals shall be deemed to be the first directors of the company until the directors are duly appointed and in case of a One Person Company an individual being member shall be deemed to be its first director until the director or directors are duly appointed by the member in accordance with the provisions of this section.