Section 2(1)(k) in The Companies (Appointment and Qualification of Directors) Rules, 2014

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Union of India - Subsection

Section 2(1)(k) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(k)For the purposes of clause (d) of sub-section (1) of section 164 and clause (f) of sub-section (1) of the Act, "or otherwise" means any offence in respect of which he has been convicted by a Court under the Companies Act, 1956.

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Union of India - Subsection

Section 2(1)(k) in The Companies (Appointment and Qualification of Directors) Rules, 2014