Section 592(2)(b) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 592(2)] [Section 592] [Entire Act]

Union of India - Subsection

Section 592(2)(b) in The Companies Act, 1956

(b)with respect to the secretary, or where there are joint secretaries, with respect to each of them-

(i)in the case of an individual, his present name and surname, any former name or names and surname or surnames, and his usual residential address; and

(ii)in the case of a body corporate, its corporate name and registered or principal office:

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Union of India - Subsection

Section 592(2)(b) in The Companies Act, 1956