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[Cites 0, Cited by 0] [Section 130(6)] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(6)(iii) in THE FINANCE ACT, 2021

(iii)and is an officer of the Central Government not below the rank of a Joint Secretary to the Government of India in the department of Financial Services, shall be deemed to be a director nominated under clause (d) of sub-section (2);