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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(1)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(c)at least fifty percent of the directors shall be independent directors [and in case of a listed entity having outstanding SR equity shares, two thirds of the nomination and remuneration committee shall comprise of independent directors] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/28, dated 29.7.2019 (w.e.f. 2.9.2015).].