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[Cites 0, Cited by 0] [Section 409(3)] [Section 409] [Entire Act]

Union of India - Subsection

Section 409(3)(e) in The Companies Act, 2013

(e)is a person of proven ability, integrity and standing having special knowledge and experience, of not less than fifteen years, in law, industrial finance, industrial management or administration, industrial reconstruction, investment, accountancy, labour matters, or such other disciplines related to management, conduct of affairs, revival, rehabilitation and winding up of companies; or