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[Cites 0, Cited by 0] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(5) in The Companies Act, 2013

(5)A director may receive remuneration by way of fee for attending meetings of the Board or Committee thereof or for any other purpose whatsoever as may be decided by the Board:Provided that the amount of such fees shall not exceed the amount as may be prescribed:Provided further that different fees for different classes of companies and fees in respect of independent director may be such as may be prescribed.