Section 10FD(2)(b) in The Companies Act, 1956

[Cites 0, Cited by 2] [Section 10FD(2)] [Section 10FD] [Entire Act]

Union of India - Subsection

Section 10FD(2)(b) in The Companies Act, 1956

(b)has, for at least ten years been an advocate of a High Court, or has partly held judicial office and has been partly in practice as an advocate for a total period of fifteen years; or

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Union of India - Subsection

Section 10FD(2)(b) in The Companies Act, 1956