Section 58(iii) in The Companies (Amendment) Act, 2017
(iii)in sub-section (4), in clause (c), for the proviso, the following proviso shall be substituted, namely:—"Provided that such policy shall be placed on the website of the company, if any, and the salient features of the policy and changes therein, if any, along with the web address of the policy, if any, shall be disclosed in the Board's report.";
