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[Cites 0, Cited by 0] [Section 407(1)] [Section 407] [Entire Act]

Union of India - Subsection

Section 407(1)(a) in The Companies Act, 1956

(a)the order shall not give rise to any claims whatever against the company by any person for damages or for compensation for loss of office or in any other respect, either in pursuance of the agreement or otherwise;