Company Form No. 24AA
THE COMPANIES ACT, 1958
Notice by the interested director
[Pursuant to section 299]
To
The Board of Directors
of ................................
....................................
I, ....................... son of................... resident of ............................. holding .................................
Shares (equity or preference of Rs. .............................................) (............................... per cent of the paid-up capital) in the company in my name, hereby give notice that I am interested directly/through my relative(S) in the following companies:
Names of the companies/firms |
Nature of interest |
1. ................................................ |
1.................................................. |
2. ................................................ |
2. ................................................ |
3. ................................................ |
3. ................................................ |
|
|
Signature .........................................................
Name ............................................................
(In Block Capitals)
Dated the .............................................. day of ........................... 19 ................
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