5. To execute, enforce or resist execution of any Decree order, or Attachment Order or compromise or settle any legal disputes.

6. For all or any of the purposes herein, to engage professionals including Advocates, Solicitors, Counsels, and Consultants sign Vakalatnama and give them instructions from time to time.

7. For any or any of the purposes herein, to sing, execute, verify, affirm, swear, deliver, file, amend, alter any letter, undertakings, affidavits, declarations, receipts, plaints, written statements, writ petitions, petitions, memo of appeals, review petitions, revision applications, complaints, consent terms, minutes of the order and representation, in all Civil and Criminal Proceedings.

AND we hereby agree and undertake to ratify and confirm all and whatsoever our said Attorney or any substitute/s acting under him shall do or purport to do or cause to be done in the premises by virtue of these presents.

IN WITHNESS WHEREOF, we have set and subscribed our hands and signatures to this writing at Mumbai, on this 11thday of July 2016.

GENERAL POWER OF ATTORNEY

KNOW ALL MEN TO WHOMTHESE PRESENTS SHALL COME:

We, Rediffusion - Dentsu, Young & Rubicam Private Limited, a Company incorporated under the Companies Act, 1956 and having its Registered Office at Terminal 9, 5thfloor, Nehru Road, Vile Parle (East), Mumbai-400099 (hereinafter called the Company) SEND GREETINGS:

WHEREAS the company is desirous of appointing its officers Mr. BhautikNavinchandra Mithani (Group Chief Financial Officer) and Ms. Vandna Arora (General Manager - Secretarial & Legal), whose signatures are appended below for the purpose of identification as its true and lawful attorney to act for it and on its behalf to do the following acts, deeds, matters and things in the course of and for the Companys business.

NOW THEREFORE KNOW ALL MEN AND THESE PRESENTS WITNESSETH THAT WERediffusion - Dentsu, Young & Rubicam Private Limited, do hereby heminate, constitute and appoint the said Mr. Bhautik Navinchandra Mithani and Ms. Vandna Arora as our lawful Attorney to do, perform and execute all or any of the following acts, deeds, matters and things hereinafter mentioned.

1. To sign, execute, carry out, deliver and complete on behalf of the Company all papers, correspondences, vouchers, agreements, contracts, forms, applications, petitions, transfers, receipts and all other deeds and assurances and documents for the due completion and performance of any of the transactions which may now be subsisting or which the company may enter into in the ordinary course of business of the Company.

2. To appear on behalf of and in the name of the Company before any Government, whether Central or State, or Public, Municipal or Local Authorities or Officers including Income-Tax, Sales Tax, Electricity Boards, Telephone Authorities, Central or State Excise Officers or any other Tax Officer or Authorities and represent the Company and to file and sign any bonds, applications, returns or other statements that may be necessary in connection with the business and affairs of the company.

3. To file, make, execute, swear, declare, register and advertise all plaints, petitions, declarations,vakalatnamas, affidavits, applications, statement of claim, counter-claim, writings and do all acts, deeds or things whatsoever necessary or expedient and to appear on behalf of the company and to represent the company in all suits, petitions, arbitrations, applications and all other matters and proceedings of any nature whatsoever before any Court, Tribunal, Quasi-Judicial body, Arbitrator or any Authority prescribed or set up under law.

4. To take steps as and when action arises to lodge and/or file complaints on behalf of the company in all matters under all Criminal Laws of the country and to take and/or adopt proceedings in Magistrates Court/s and to compound any matters if so found necessary or advisable and to sign petitions complaints, applications,vakalatnamas, letter of authority or replies as may be necessary and to make statements and give evidence if so required and produce papers and/or documents before all legal authorities dealing with such cases.

5. To apply for, obtain and renew all licenses, permits, agreements etc. that may be necessary for the carrying on the business of the company.

6. To present to the Registrar, Sub-Registrar or any other proper Registering officer of Assurances concerned in any part of India, any deed, instrument, document or writing whatsoever to which documents according to the provisions of law for the time being in force with regard to the registration of instruments and assurances as may be required to be registered and also to admit before the said Registrar, Sub-Registrar or any other Registering Officer as aforesaid for the execution by the Company and its Directors of any such deed, instruments, documents or writings whatsoever.

7. To represent and appear on behalf of the Company to file an application to register the Trade Marks, Patents, Copyrights or any other process suitable to defend all rights relating to all the intellectual property of the company with the concerned authority/ies as established or constituted under the Trade Marks Act, 1999, Indian Copyright Act, 1957, Indian Patent Act, 1970 or any other statutes prevailing in India from time to time.

8. Generally to do all such acts, deeds, matters and things as may be conducive and incidental to the exercise of the powers and authorities hereby given.

9. The Company hereby agrees to ratify and confirm all that the said Attorney may legally do or cause to be done by virtue of these presents.

10. This Power of Attorney will be valid and bidding till such time it is terminated or otherwise cancelled in writing by the Company.

IN WITNESS WHEREOFthe Common Seal of the Company is hereunto affixed and these presents are signed by the Chairman & Managing Director of Company on this 31stday of March 2010.