Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(7) in The Companies Act, 2013

(7)If the vacancy is not filled under sub-section (5), it may be filled as a casual vacancy in accordance with the provisions of this Act:Provided that the director who was removed from office shall not be re-appointed as a director by the Board of Directors.