Section 10FD(3)(e) in The Companies (Second Amendment) Act, 2002

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Union of India - Subsection

Section 10FD(3)(e) in The Companies (Second Amendment) Act, 2002

(e)is, or has been, for at least fifteen years working experience as a Secretary in whole- time practice as defined in clause (45A) of section 2 of this Act and is a member of the Institute of the Companies Secretaries of India constituted under the Comp ny Secretaries Act, 1980 (56 of 1980 ); or

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Union of India - Subsection

Section 10FD(3)(e) in The Companies (Second Amendment) Act, 2002