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

Securities And Exchange Board Of India - Subsection

Section 25(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The maximum tenure of independent directors shall be in accordance with the Companies Act, 2013 and rules made thereunder, in this regard, from time to time.