Section 164(3)(ii) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 164(3)] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(3)(ii) in The Companies Act, 2013

(ii)where an appeal or petition is preferred within thirty days as aforesaid against the conviction resulting in sentence or order, until expiry of seven days from the date on which such appeal or petition is disposed off; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 164(3)(ii) in The Companies Act, 2013