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[Cites 0, Cited by 0] [Section 271(1)] [Section 271] [Entire Act]

Union of India - Subsection

Section 271(1)(e) in The Companies Act, 2013

(e)if on an application made by the Registrar or any other person authorised by the Central Government by notification under this Act, the Tribunal is of the opinion that the affairs of the company have been conducted in a fraudulent manner or the company was formed for fraudulent and unlawful purpose or the persons concerned in the formation or management of its affairs have been guilty of fraud, misfeasance or misconduct in connection therewith and that it is proper that the company be wound up;