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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5) in The Companies (Management and Administration) Rules, 2014

(5)The Board of directors shall appoint one scrutiniser, who is not in employment of the company and who, in the opinion of the Board can conduct the postal ballot voting process in a fair and transparent manner.