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[Cites 0, Cited by 0] [Section 269(4)] [Section 269] [Entire Act]

Union of India - Subsection

Section 269(4)(a) in The Companies Act, 1956

(a)the Managing or whole-time Director or the manager appointed is, in its opinion, not a fit and proper person to be appointed as such or such appointment is not in the public interest; or