Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 141(3)] [Section 141] [Entire Act] Union of India - Subsection Section 141(3)(h) in The Companies Act, 2013 (h)a person who has been convicted by a court of an offence involving fraud and a period of ten years has not elapsed from the date of such conviction;