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[Cites 0, Cited by 0] [Section 134(3)] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(3)(e) in The Companies Act, 2013

(e)in case of a company covered under sub-section (1) of section 178, company’s policy on directors’ appointment and remuneration including criteria for determining qualifications, positive attributes, independence of a director and other matters provided under sub-section (3) of section 178;