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

Union of India - Subsection

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

(p)in case of a listed company and every other public company having such paid-up share capital as may be prescribed, a statement indicating the manner in which formal annual evaluation has been made by the Board of its own performance and that of its committees and individual directors;