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[Cites 0, Cited by 0] [Section 415] [Entire Act]

Union of India - Subsection

Section 415(2) in The Companies Act, 2013

(2)When the President or the Chairperson is unable to discharge his functions owing to absence, illness or any other cause, the senior-most Member shall discharge the functions of the President or the Chairperson, as the case may be, until the date on which the President or the Chairperson resumes his duties.