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[Cites 0, Cited by 0] [Section 191] [Entire Act]

Union of India - Subsection

Section 191(2) in The Companies Act, 2013

(2)Nothing in sub-section (1) shall affect any payment made by a company to a managing director or whole-time director or manager of the company by way of compensation for loss of office or as consideration for retirement from office or in connection with such loss or retirement subject to limits or priorities, as may be prescribed.