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[Cites 0, Cited by 0] [Section 62(4)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(4)(a) in The Companies Act, 1956

(a)the prospectus specifies the name of a person as a Director of the company, or as having agreed to become a Director thereof, and he has not consented to become a Director, or has withdrawn his consent before the issue of the prospectus, and has not authorised or consented to the issue thereof; or