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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(3)The notice shall be accompanied by a statement signed by the person whose name is being proposed for the post of small shareholders director stating -
(a)his Director Identification Number;
(b)that he is not disqualified to become a director under the Act; and
(c)his consent to act as a director of the company.