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[Cites 0, Cited by 7] [Section 264] [Entire Act]

Union of India - Subsection

Section 264(1) in The Companies Act, 1956

(1)Every person [other than a Director retiring by rotation or otherwise or a person][who has left at the office of the company a notice under section 257 signifying his candidature for the office of a Director) proposed as a candidate for the office of a Director shall sign, and file with the company, his consent in writing to act as a Director, if appointed.