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

Union of India - Subsection

Section 2(vii)(b) in The Companies (Amendment) Act, 2017

(b)for sub-clause (v), the following sub-clauses shall be substituted, namely:—"(v) such other officer, not more than one level below the directors who is in whole-time employment, designated as key managerial personnel by the Board; and (vi) such other officer as may be prescribed;";