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

Union of India - Subsection

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

(a)with respect to each Director,-
(i)in the case of an individual, his present name and surname in full, any former name or names and surname or surnames in full, his usual residential address, his nationality, and if that nationality is not the nationality of origin, his nationality of origin, and his business occupation, if any, or if he has no business occupation but holds any other Directorship or Directorships, particulars of that Directorship or of some one of those Directorships; and
(ii)in the case of a body corporate, its corporate name and registered or principal office; and the full name, address, nationality and nationality of origin, if different from that nationality, of each of its Directors;