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

Union of India - Subsection

Section 7(4) in The Companies (Acceptance of Deposits) Rules, 2014

(4)No trustee for depositors shall be removed from office after the issue of circular or advertisement and before the expiry of his term except with the consent of all the directors present at a meeting of the board.Provided that in case the company is required to have independent directors, at least one independent director shall be present in such meeting of the Board