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Union of India - Section

Section 6 in The Companies (Miscellaneous) Rules, 2014

6. Minimum number of directors for dormant company.

- A dormant company shall have a minimum number of three directors in case of a public company, two directors in case of a private company and one director in case of a One Person Company:Provided that the provisions of the Act in relation to the rotation of auditors shall not apply on dormant companies.