Section 217(2A)(b) in The Companies Act, 1956

[Cites 0, Cited by 2] [Section 217(2A)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(2A)(b) in The Companies Act, 1956

(b)The statement referred to in clause (a) shall also indicate,-

(i)whether any such employee is a relative of any Director or manager of the company and if so, the name of such Director, and

(ii)such other particulars, as may be prescribed.