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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(1)(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(a)the limit of the committees on which a director may serve in all public limited companies, whether listed or not, shall be included and all other companies including private limited companies, foreign companies and companies under Section 8 of the Companies Act, 2013 shall be excluded;