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

Union of India - Subsection

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

(c)who has or had no pecuniary relationship with the company, its holding, subsidiary or associate company, or their promoters, or directors, during the two immediately preceding financial years or during the current financial year;