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[Cites 0, Cited by 0] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(3) in The Companies Act, 2013

(3)Where all the directors of a company resign from their offices, or vacate their offices under section 167, the promoter or, in his absence, the Central Government shall appoint the required number of directors who shall hold office till the directors are appointed by the company in general meeting.