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[Cites 0, Cited by 0] [Section 46(ii)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(ii)(c) in The Companies (Amendment) Act, 2017

(c)in clause (e), in sub-clause (i), the following proviso shall be inserted, namely:—"Provided that in case of a relative who is an employee, the restriction under this clause shall not apply for his employment during preceding three financial years.".