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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(i) in The Companies (Amendment) Act, 2017

(i)in sub-section (2), the following proviso shall be inserted, namely:—"Provided that where a person is appointed as a director of a company which is in default of clause (a) or clause (b), he shall not incur the disqualification for a period of six months from the date of his appointment.";