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[Cites 0, Cited by 0] [Section 164(1)] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(1)(d) in The Companies Act, 2013

(d)he has been convicted by a court of any offence, whether involving moral turpitude or otherwise, and sentenced in respect thereof to imprisonment for not less than six months and a period of five years has not elapsed from the date of expiry of the sentence: