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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(1)(f) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(f)The audit committee at its discretion shall invite the finance director or head of the finance function, head of internal audit and a representative of the statutory auditor and any other such executives to be present at the meetings of the committee: