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[Cites 0, Cited by 0] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(5) in The Companies Act, 2013

(5)A vacancy created by the removal of a director under this section may, if he had been appointed by the company in general meeting or by the Board, be filled by the appointment of another director in hisplace at the meeting at which he is removed, provided special notice of the intended appointment has been given under sub-section (2).