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[Cites 0, Cited by 0] [Section 149(6)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(6)(d) in The Companies Act, 2013

(d)none of whose relatives has or had pecuniary relationship or transaction with the company, its holding, subsidiary or associate company, or their promoters, or directors, amounting to two per cent. or more of its gross turnover or total income or fifty lakh rupees or such higher amount as may be prescribed, whichever is lower, during the two immediately preceding financial years or during the current financial year;