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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(ii) in The Maharashtra Non-Trading Corporations Act, 1959

(ii)that the person concerned in the formation of the corporation or the management of its affairs have in connection therewith been guilty of fraud, misfeasance or other misconduct towards the corporation or towards any of its members; or