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[Cites 0, Cited by 0] [Section 169(8)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(8)(a) in The Companies Act, 2013

(a)as depriving a person removed under this section of any compensation or damages payable to him in respect of the termination of his appointment as director as per the terms of contract or terms of his appointment as director, or of any other appointment terminating with that as director; or