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[Cites 0, Cited by 1] [Section 203(1)] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(1)(b) in The Companies Act, 1956

(b)in the course of winding-up a company it appears that a person-
(i)has been guilty of any offence for which he is punishable (whether he has been convicted or not) under section 542; or
(ii)has otherwise been guilty, while an officer of the company, of any fraud or misfeasance in relation to the company or of any breach of his duty to the company, the [Court or the Tribunal, as the case may be] may make an order that that person shall not, without the leave of the [Court or the Tribunal, as the case may be] [ Substituted by Act 11 of 2003, Section 26, for " Court" .], be a Director of, or in any way, whether directly or indirectly, be concerned or take part in the promotion, formation or management of a company, for such period not exceeding five years as may be specified in the order.