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[Cites 0, Cited by 0] [Section 197(1)] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(1)(i) in The Companies Act, 2013

(i)the remuneration payable to any one managing director; or whole-time director or manager shall not exceed five per cent. of the net profits of the company and if there is more than one such director remuneration shall not exceed ten per cent. of the net profits to all such directors and manager taken together;