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[Cites 0, Cited by 1] [Section 303(1)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(1)(a) in The Companies Act, 1956

(a)in the case of an individual, his present name and surname in full; any former name or surname in full; [his father's name and surname in full; or where the individual is a married woman, the husband's name and surname in full] [ Inserted by Act 65 of 1960, Section 110 (w.e.f. 28.12.1960).]; his usual residential address; his nationality and, if that nationality is not the nationality of origin, his nationality of origin, his business occupation, if any, if he holds the office of Director, Managing Director, [* * *] [ The words " managing agent" omitted by Act 53 of 2000, Section 148 (w.e.f. 13.12.2000).] Manager or secretary in any other body corporate, the particulars of each such office held by him; and except in the case of a private company which is not a subsidiary of a public company, the date of his birth;