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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(4)The number of independent directors shall not be less than the number of shareholder directors:Provided that no meeting of the Governing Board shall be held without the presence of at least one independent director.