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[Cites 0, Cited by 10] [Section 299] [Entire Act]

Union of India - Subsection

Section 299(1) in The Companies Act, 1956

(1)Every Director of a company who is in any way, whether directly or indirectly, concerned or interested in a contract or arrangement, or proposed contract or arrangement, entered into or to be entered into, by or on behalf of the company, shall disclose the nature of his concern or interest at a meeting of the Board of Directors.