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[Cites 0, Cited by 0] [Section 130(6)] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(6)(iv) in THE FINANCE ACT, 2021

(iv)and has been in office for a duration which is the longest amongst members other than members referred to in clauses (i), (ii) and (iii), shall be deemed to be a director nominated under clause (e) of sub-section (2):