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[Cites 0, Cited by 0] [Section 424D(2)] [Section 424D] [Entire Act]

Union of India - Subsection

Section 424D(2)(c) in The Companies (Second Amendment) Act, 2002

(c)any change in the Board of directors, or the appointment of a new Board of directors, of the sick industrial company and the authority by whom, the manner in which and the other terms and conditions on which, such change or appointment shall be made nd in the case of appointment of a new Board of directors or of any director, the period for which such appointment shall be made;