Income Tax Department

Ministry of Finance, Government of India

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Section 156

Director to intimate Director Identification Number.

Section

Section Number

156

Chapter

CHAPTER XI - APPOINTMENT AND QUALIFICATIONS OF DIRECTORS

Act

Companies Act, 2013

Year

Director to intimate Director Identification Number.

Director to intimate Director Identification Number.

Director to intimate Director Identification Number.

156. Every existing director shall, within one month of the receipt of Director Identification Number from the Central Government, intimate his Director Identification Number to the company or all companies wherein he is a director.


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