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[Cites 0, Cited by 26] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(12) in The Companies Act, 2013

(12)Notwithstanding anything contained in this Act,—
(i)an independent director;
(ii)a non-executive director not being promoter or key managerial personnel,
shall be held liable, only in respect of such acts of omission or commission by a company which had occurred with his knowledge, attributable through Board processes, and with his consent or connivance or where he had not acted diligently.