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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)The independent directors of the listed entity shall hold at least one meeting in a year, without the presence of nonindependent directors and members of the management and all the independent directors shall strive to be present at such meeting.