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[Cites 0, Cited by 0] [Section 19B(2)] [Section 19B] [Entire Act]

Union of India - Subsection

Section 19B(2)(i) in THE FINANCE ACT, 2021

(i)formulate the criteria for determining qualifications, positive attributes and independence of a director to be appointed under clause (e) or clause (f) or clause (g) of subsection (2) of section 4 and recommend the same to the Board;