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[Cites 0, Cited by 0] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(3) in The Companies Act, 2013

(3)Nothing contained in clause (a) of sub-section (1) shall affect—
(a)the title of a buyer or other person who buys or takes on lease any property, investment or undertaking as is referred to in that clause, in good faith; or
(b)the sale or lease of any property of the company where the ordinary business of the company consists of, or comprises, such selling or leasing.