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[Cites 0, Cited by 0] [Section 245(4)] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(4)(f) in The Companies Act, 2013

(f)where the cause of action is an act or omission that has already occurred, whether the act or omission could be, and in the circumstances would be likely to be, ratified by the company.