Section 3(2)(e) in The Companies (Meetings of Board and its Powers) Rules, 2014

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(e) in The Companies (Meetings of Board and its Powers) Rules, 2014

(e)to ensure that no person other than the concerned director are attending or have access to the proceedings of the meeting through video conferencing mode or other audio visual means; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(2)(e) in The Companies (Meetings of Board and its Powers) Rules, 2014