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

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Union of India - Subsection

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

(b)is, or has been, a Joint Secretary to the Government of India under the Central Staffing Scheme, or held any other post under the Central Government or a State Government carrying a scale of pay which is not less than that of a Joint Secretary to th Government of India, for at least five years and has adequate knowledge of, and experience in, dealing with problems relating to company law; or

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Union of India - Subsection

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