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[Cites 0, Cited by 3] [Section 62(1)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1)(b) in The Companies Act, 1956

(b)every person who has authorised himself to be named and is named in the prospectus either as a Director, or as having agreed to become a Director, either immediately or after an interval of time;