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[Cites 0, Cited by 0] [Section 19B(2)] [Section 19B] [Entire Act]

Union of India - Subsection

Section 19B(2)(iv) in THE FINANCE ACT, 2021

(iv)recommend to the Board a policy relating to the sum payable as sitting fees to a director nominated or appointed under clauses (d) or (e) or (f) or (g) of sub-section (2) of section 4, subject to such fees not exceeding such limit as may apply in respect of sitting fees payable to a director of a company under the Companies Act.