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[Cites 0, Cited by 4] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(4) in The Companies Act, 2013

(4)Every listed public company shall have at least one-third of the total number of directors as independent directors and the Central Government may prescribe the minimum number of independent directors in case of any class or classes of public companies.Explanation.—For the purposes of this sub-section, any fraction contained in such one-third number shall be rounded off as one.