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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(8) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(8)No person shall hold the position of small shareholders' director in more than two companies at the same time:Provided that the second company in which he has been appointed shall not be in a business which is competing or is in conflict with the business of the first company.