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[Cites 0, Cited by 7] [Section 283(1)] [Section 283] [Entire Act]

Union of India - Subsection

Section 283(1)(a) in The Companies Act, 1956

(a)he fails to obtain within the time specified in sub-section (1) of section 270, or at any time thereafter ceases to hold, the share qualification, if any, required of him by the articles of the company;