Legal Document View

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
[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(c) in The Companies (Meetings of Board and its Powers) Rules, 2014

(c)the company is in default in repayment of any liability, secured or unsecured, payable to any bank, public financial institution or any other financial institution;