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Union of India - Section

Section 2 in The Companies (Amendment) Act, 2006

2. Amendment of section 253.- In section 253 of the Companies Act, 1956 (hereinafter referred to as the principal Act), the following proviso shall be inserted, namely: Provided that no company shall appoint or re- appoint any individual as director of the company unless he has been allotted a Director Identification Number under section 266B..