Section 7 in The Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003
7.
(a)Upon receipt of the Form 'DD-B' in duplicate number Rule 5, the Registrar of companies shall immediately register the document and place one copy of it in the document file for public inspection.(b)The Registrar of Companies shall forward the other copy to the Central Government.
