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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(e) in The Gurugram Metropolitan Development Authority Act, 2017

(e)"Corporate Social Responsibility Policy" means a policy as approved by the Board under the provisions of clause (a) of sub-section (4) of section 135 of the Companies Act, 2013 (Central Act 18 of 2013);