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[Cites 0, Cited by 0] [Section 24C(1)] [Section 24C] [Entire Act]

Union of India - Subsection

Section 24C(1)(e) in THE FINANCE ACT, 2021

(e)the Corporation’s policy on directors’ appointment, including the criteria for determining qualifications, positive attributes and independence of a director, which are referred to in section 19B;