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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

Union of India - Subsection

Section 12B(3) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(3)After all the companies referred to in sub-rule (2) file the e-form ACTIVE, the DIN of such director shall be marked as "Director of ACTIVE compliant company".]