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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(6)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)The requirement of obtaining approval of shareholders in general meeting shall not apply to payment of sitting fees to non-executive directors, if made within the limits prescribed under the Companies Act, 2013 for payment of sitting fees without approval of the Central Government.