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[Cites 0, Cited by 1] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(10) in The Companies Act, 2013

(10)Subject to the provisions of section 152, an independent director shall hold office for a term up to five consecutive years on the Board of a company, but shall be eligible for reappointment on passing of a special resolution by the company and disclosure of such appointment in the Board’s report.