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[Cites 0, Cited by 0] [Section 2(60)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(60)(iii) in The Companies Act, 2013

(iii)where there is no key managerial personnel, such director or directors as specified by the Board in this behalf and who has or have given his or their consent in writing to the Board to such specification, or all the directors, if no director is so specified;