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[Cites 0, Cited by 2] [Section 242(1)] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(1)(a) in The Companies Act, 2013

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