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Union of India - Section

Section 4 in The Companies (Director Identification Number) Rules, 2006

4. Fee.

- Each application made under [sub-rule (5) of Rule 3] [Substituted by Notification No. G.S.R. 258(E) dated 26.3.2011 (w.e.f. 19.10.2006)] shall entail a payment of a fee of Rupees One hundred only.Provided that applicants making such application before [30th June, 2007] [Substituted for words "31st March, 2007" by Notification No. G.S.R. 265 (E) dated 29.3.2007 (w.e.f. 19.10.2006)] shall be exempted from payment of fee under this rule.