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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(2) in Indian Companies Act, 1913

(2)On the application for registration of the memorandum and articles of a company the applicant shall file with the registrar a list of the persons who have consented to be directors of the company, and, if this list contains the name of any person who bas not so consented, the applicant shall be liable to a fine not exceeding five hundred rupees.