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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 447] [Entire Act] Union of India - Subsection Section 447(iii) in The Companies Act, 2013 (iii)“wrongful loss” means the loss by unlawful means of property to which the person losing is legally entitled.
