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 8] [Section 267] [Entire Act] Union of India - Subsection Section 267(c) in The Companies Act, 1956 (c)is, or has at any time been, convicted by a Court [* * *] of an offence involving moral turpitude.
