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

[Cites 0, Cited by 3] [Section 241(1)] [Section 241] [Entire Act]

Union of India - Subsection

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

(b)the material change, not being a change brought about by, or in the interests of, any creditors, including debenture holders or any class of shareholders of the company, has taken place in the management or control of the company, whether by an alteration in the Board of Directors, or manager, or in the ownership of the company’s shares, or if it has no share capital, in its membership, or in any other manner whatsoever, and that by reason of such change, it is likely that the affairs of the company will be conducted in a manner prejudicial to its interests or its members or any class of members,

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Union of India - Subsection

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