Section 100(1)(i) in Indian Companies Act, 1913

[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(1)(i) in Indian Companies Act, 1913

(i)that having consented to become a director of the company he withdrew his consent before the issue of the prospectus, and that it was issued without his authority or consent ; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 100(1)(i) in Indian Companies Act, 1913