Section 397(2)(a) in The Companies Act, 1956

[Cites 0, Cited by 9] [Section 397(2)] [Section 397] [Entire Act]

Union of India - Subsection

Section 397(2)(a) in The Companies Act, 1956

(a)that the company's affairs [are being conducted in a manner prejudicial to public interest or] [ Substituted by Act 53 of 1963, Section 10, for " are being conducted" (w.e.f. 1.1.1964).] in a manner oppressive to any member or members; and

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Union of India - Subsection

Section 397(2)(a) in The Companies Act, 1956