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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(i) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(i)the term "wrongful manner" means if the DIN is obtained on the strength of documents which are not legally valid or incomplete documents are furnished or on suppression of material information or on the basis of wrong certification or by making misleading or false information or by misrepresentation;