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[Cites 0, Cited by 1] [Section 242(2)] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(2)(i) in The Companies Act, 2013

(i)recovery of undue gains made by any managing director, manager or director during the period of his appointment as such and the manner of utilisation of the recovery including transfer to Investor Education and Protection Fund or repayment to identifiable victims;