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Union of India - Section

Section 84 in The Companies (Amendment) Act, 2017

84. Amendment of section 411.

In section 411 of the principal Act, for sub-section (3), the following sub-section shall be substituted, namely:—"(3) A technical member shall be a person of proven ability, integrity and standing having special knowledge and professional experience of not less than twenty-five years in industrial finance, industrial management, industrial reconstruction, investment and accountancy.".