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[Cites 0, Cited by 0] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(14) in The Companies Act, 2013

(14)Subject to the provisions of this section, any director who is in receipt of any commission from the company and who is a managing or whole-time director of the company shall not be disqualified from receiving any remuneration or commission from any holding company or subsidiary company of such company subject to its disclosure by the company in the Board’s report.