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

[Cites 0, Cited by 3] [Section 242(1)] [Section 242] [Entire Act]

Union of India - Subsection

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

(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,

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Union of India - Subsection

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