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[Cites 0, Cited by 4] [Section 270] [Entire Act]

Union of India - Subsection

Section 270(1) in The Companies Act, 1956

(1)Without prejudice to the restrictions imposed by section 266, it shall be the duty of every Director who is required by the articles of the company to hold a specified share qualification and who is not already qualified in that respect, to obtain his qualification within two months after his appointment as Director.