Section 11(3) in The Companies (Appointment and Qualification of Directors) Rules, 2014
(3)The de-activated DIN shall be re-activated only after e-form DIR-3-KYC [or the web service DIR-3-KYC-WEB] [Inserted by Notification No. G.S.R. 528(E), dated 25.7.2019 (w.e.f. 31.3.2014).] is filed along with fee as prescribed under Companies (Registration Offices and Fees) Rules, 2014.] [Substituted by Notification No. G.S.R. 145(E), dated 28.2.2020 (w.e.f. 31.3.2014).]Explanation. - For the purposes of clause (b)-(i)the term "wrongful manner" means if the DIN is obtained on the strength of documents which are not legally valid or incomplete documents are furnished or on suppression of material information or on the basis of wrong certification or by making misleading or false information or by misrepresentation;(ii)the term "fraudulent means" means if the DIN is obtained with an intent to deceive any other person or any authority including the Central Government.
