Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 307] [Entire Act] Union of India - Subsection Section 307(3) in The Companies Act, 1956 (3)The nature and extent of any interest or right in or over any shares or debentures recorded in relation to a Director in the said register shall, if he so requires be indicated in the register.
