Securities And Exchange Board Of India - Subsection
Section 17A(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1)A person shall not be a director in more than eight listed entities with effect from April 1, 2019 and in not more than seven listed entities with effect from April 1, 2020:Provided that a person shall not serve as an independent director in more than seven listed entities.
