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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 24(5) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(5)The voting on a resolution in the meeting of the governing board shall be valid only when the number of public interest directors that have cast their vote on such resolution is equal to or more than the number of shareholder directors who have cast their vote on such resolution.