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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)(d) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(d)The chairperson of the audit committee shall be an independent director and he shall be present at Annual general meeting to answer shareholder queries.