Section 93(1)(n) in Indian Companies Act, 1913

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Union of India - Subsection

Section 93(1)(n) in Indian Companies Act, 1913

(n)full particulars of the nature and extent of the interest (if any) of every director in the promotion of, or in the proper" proposed to be acquired by, the company, or, where the interest of such director consists in being a partner in a firm, the nature and extent of the interest of the firm, with a statement of all sums paid or agreed to be paid to him or the firm in cash or shares or otherwise by any person either to induce him become, or to qualify him as, a director or otherwise for services rendered ' him or by the firm in connection with the promotion or formation of the company; and

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Union of India - Subsection

Section 93(1)(n) in Indian Companies Act, 1913