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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8) in The Companies (Meetings of Board and its Powers) Rules, 2014

(8)
(a)Every participant shall identify himself for the record before speaking on any item of business on the agenda.
(b)If a statement of a director in the meeting through video conferencing or other audio visual means is interrupted or garbled, the Chairperson or Company Secretary shall request for a repeat or reiteration by the Director.