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[Cites 0, Cited by 0] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(2) in The Companies Act, 2013

(2)The appointment of independent director shall be approved by the company in general meeting as provided in sub-section (2) of section 152 and the explanatory statement annexed to the notice of the general meeting called to consider the said appointment shall indicate the justification for choosing the appointee for appointment as independent director.