Section 5(2)(ii) in The Companies (Appointment and Qualification of Directors) Rules, 2014

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Union of India - Subsection

Section 5(2)(ii) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(ii)has given a guarantee or provided any security in connection with the indebtedness of any third person to the company, its holding, subsidiary or associate company or their promoters, or directors of such holding company,

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Union of India - Subsection

Section 5(2)(ii) in The Companies (Appointment and Qualification of Directors) Rules, 2014