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Union of India - Section

Section 151 in The Companies Act, 2013

151. Appointment of director elected by small shareholders.—

A listed company may have one director elected by such small shareholders in such manner and with such terms and conditions as may be prescribed.Explanation.—For the purposes of this section “small shareholders” means a shareholder holding shares of nominal value of not more than twenty thousand rupees or such other sum as may be prescribed.