Section 397(2)(b) in The Companies Act, 1956

[Cites 0, Cited by 25] [Section 397(2)] [Section 397] [Entire Act]

Union of India - Subsection

Section 397(2)(b) in The Companies Act, 1956

(b)that to wind up the company would unfairly prejudice such member or members, but that otherwise the facts would justify the making of a winding-up order on the ground that it was just and equitable that the company should be wound up, the [Tribunal] [ Substituted by Act 11 of 2003, Section 44, for " Company Law Board" .] may, with a view to bringing to an end the matters complained of, make such order as it thinks fit.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 397(2)(b) in The Companies Act, 1956