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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(a) in The Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003

(a)The central Government shall place on the web-site of the Department of company Affairs the names and addresses and such other details including names and details of the companies concerned, as may be necessary, in respect of all the disqualified directors.