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[Cites 0, Cited by 0] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(5) in The Companies Act, 2013

(5)No such person shall act as director in more than the specified number of companies,—
(a)after despatching the resignation of his office as director or non-executive director thereof, in pursuance of clause (b) of sub-section (3); or
(b)after the expiry of one year from the commencement of this Act,
whichever is earlier.