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 0] [Section 143(1)] [Section 143] [Entire Act] Union of India - Subsection Section 143(1)(b) in The Companies Act, 2013 (b)whether transactions of the company which are represented merely by book entries are prejudicial to the interests of the company;