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[Cites 0, Cited by 0] [Section 283(2)] [Section 283] [Entire Act]

Union of India - Subsection

Section 283(2)(c) in The Companies Act, 1956

(c)where within the seven days aforesaid, any further appeal or petition is preferred in respect of the adjudication, sentence, conviction, or order, and the appeal or petition, if allowed, would result in the removal of the disqualification, until such further appeal or petition is disposed of.