Section 141(1)(a) in The Companies Act, 1956

[Cites 0, Cited by 1] [Section 141(1)] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(1)(a) in The Companies Act, 1956

(a)that the omission to file with the Registrar the particulars of any charge created by a company or of any charge subject to which any property has been acquired by the company or of any modification of any such charge or of any issue of debentures of a series, or that the omission to register any charge within the time required by this Part or that the omission to give intimation to the Registrar of the payment or satisfaction of a charge, within the time required by this Part, or that the omission or mis-statement of any particular with respect to any such charge, modification or issue of debentures of a series or with respect to any memorandum of satisfaction or other entry made in pursuance of section 138 or section 139, was accidental or due to inadvertence or some other sufficient cause or is not of a nature to prejudice the position of creditors or shareholders of the company; or

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Union of India - Subsection

Section 141(1)(a) in The Companies Act, 1956