Section 3(12)(b) in The Companies (Meetings of Board and its Powers) Rules, 2014

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Union of India - Subsection

Section 3(12)(b) in The Companies (Meetings of Board and its Powers) Rules, 2014

(b)Every director who attended the meeting, whether personally or through video conferencing or other audio visual means, shall confirm or give his comments in writing, about the accuracy of recording of the proceedings of that particular meeting in the draft minutes, within seven days or some reasonable time as decided by the Board, after receipt of the draft minutes failing which his approval shall be presumed.

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Union of India - Subsection

Section 3(12)(b) in The Companies (Meetings of Board and its Powers) Rules, 2014