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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(2)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)The quorum for audit committee meeting shall either be two members or one third of the members of the audit committee, whichever is greater, with at least two independent directors.