Legal Document View

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
[Cites 0, Cited by 1] [Section 388B(1)] [Section 388B] [Entire Act]

Union of India - Subsection

Section 388B(1)(b) in The Companies Act, 1956

(b)that the business of a company is not or has not been conducted and managed by such person in accordance with sound business principles or prudent commercial practices; or