Section 111(4)(a) in The Companies Act, 1956

[Cites 0, Cited by 3] [Section 111(4)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(4)(a) in The Companies Act, 1956

(a)the name of any person-

(i)is without sufficient cause, entered in the register of members of a company, or

(ii)after having been entered in the register, is without sufficient cause, omitted therefrom; or