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[Cites 0, Cited by 0] [Section 38A(2)] [Section 38A] [Entire Act]

Union of India - Subsection

Section 38A(2)(d) in The Company Secretaries Act, 1980

(d)the procedure while considering the cases by the Disciplinary Committee under sub-section (2) and fixation of allowances of the nominated members under sub-section (4) of section 21B;