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[Cites 0, Cited by 0] [Section 274(1)] [Section 274] [Entire Act]

Union of India - Subsection

Section 274(1)(f) in The Companies Act, 1956

(f)an order disqualifying him for appointment as Director has been passed by a Court in pursuance of section 203 and is in force, unless the leave of the Court has been obtained for his appointment in pursuance of that section;