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[Cites 0, Cited by 1] [Section 134(3)] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(3)(n) in The Companies Act, 2013

(n)a statement indicating development and implementation of a risk management policy for the company including identification therein of elements of risk, if any, which in the opinion of the Board may threaten the existence of the company;