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[Cites 0, Cited by 3] [Section 411] [Entire Act]

Union of India - Subsection

Section 411(3) in The Companies Act, 2013

(3)A Technical Member shall be a person of proven ability, integrity and standing having special knowledge and experience, of not less than twenty-five years, in law, industrial finance, industrial management or administration, industrial reconstruction, investment, accountancy, labour matters, or such other disciplines related to management, conduct of affairs, revival, rehabilitation and winding up of companies.