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[Cites 0, Cited by 0] [Section 37(i)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(i)(b) in The Companies (Amendment) Act, 2017

(b)the following proviso shall be inserted, namely:—"Provided that where a company is not required to appoint an independent director under sub-section (4) of section 149, it shall have in its Corporate Social Responsibility Committee two or more directors.";