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[Cites 0, Cited by 0] [Section 10FD(3)] [Section 10FD] [Entire Act]

Union of India - Subsection

Section 10FD(3)(e) in The Companies Act, 1956

(e)is, or has been, for at least fifteen years working experience as a Secretary in whole-time practice as defined in clause (45-A) of section 2 of this Act and is a member of the Institute of the Company Secretaries of India constituted under the Company Secretaries Act, 1980 (56 of 1980); or