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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(5)The managing director shall be an ex-officio director on the governing board and shall not be included in either the category of public interest directors or shareholder directors.