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[Cites 0, Cited by 0] [Section 152(6)] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(6)(a) in The Companies Act, 2013

(a)Unless the articles provide for the retirement of all directors at every annual general meeting, not less than two-thirds of the total number of directors of a public company shall—
(i)be persons whose period of office is liable to determination by retirement of directors by rotation; and
(ii)save as otherwise expressly provided in this Act, be appointed by the company in general meeting.