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[Cites 0, Cited by 0] [Section 197(4)] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(4)(b) in The Companies Act, 2013

(b)in the opinion of the Nomination and Remuneration Committee, if the company is covered under subsection (1) of section 178, or the Board of Directors in other cases, the director possesses the requisite qualification for the practice of the profession.