Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(2)(E) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(E)is a material supplier, service provider or customer or a lessor or lessee of the listed entity;
(vii)who is not less than 21 years of age.
(viii)[ who is not a non-independent director of another company on the board of which any non-independent director of the listed entity is an independent director:] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]