Section 10FD(2)(c) in The Companies Act, 1956

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Union of India - Subsection

Section 10FD(2)(c) in The Companies Act, 1956

(c)has held for at least fifteen years a Group "A" post or an equivalent post under the Central Government or a State Government [including at least three years of service as a Member of the Indian Company Law Service (Legal Branch) in Senior Administrative Grade in that service; or

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Union of India - Subsection

Section 10FD(2)(c) in The Companies Act, 1956