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[Cites 0, Cited by 2] [Section 388B(1)] [Section 388B] [Entire Act]

Union of India - Subsection

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

(a)that any person concerned in the conduct and management of the affairs of a company is or has been in connection therewith guilty of fraud, misfeasance, persistent negligence or default in carrying out his obligations and functions under the law, or breach of trust; or