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[Cites 0, Cited by 0] [Section 266A] [Entire Act]

Union of India - Subsection

Section 266A(b) in The Companies Act, 1956

(b)Director of a company appointed before the commencement of the Companies (Amendment) Act, 2006, shall make an application for allotment of Director Identification Number to the Central Government in such form, and manner (including electronic form) along with such fee, as may be prescribed: