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[Cites 0, Cited by 6] [Section 241(1)] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(1)(a) in The Companies Act, 2013

(a)the affairs of the company have been or are being conducted in a manner prejudicial to public interest or in a manner prejudicial or oppressive to him or any other member or members or in a manner prejudicial to the interests of the company; or