Companies Act, 1956

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w w w . L a w y e r S e r v i c e s . i n

Section 253   [ View Judgements ]

Only individuals to be directors.


253. Only individuals to be directors
No body corporate, association or firm shall be appointed director of a 1[***] company, and only an individual shall be so appointed.

1. The words "public or private" omitted by Act 65 of 1960, sec. 82 (w.e.f. 28-12-1960

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