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[Cites 0, Cited by 0] [Section 10FV(1)] [Section 10FV] [Entire Act]

Union of India - Subsection

Section 10FV(1)(d) in The Companies Act, 1956

(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as such Chairperson or Member of the Appellate Tribunal; or