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[Cites 0, Cited by 157] [Section 274(1)] [Section 274] [Entire Act]

Union of India - Subsection

Section 274(1)(g) in The Companies Act, 1956

(g)[ such person is already a Director of a public company which,- [ Inserted by Act 53 of 2000, Section 132 (w.e.f. 13.12.2000).]
(A)has not filed the annual accounts and annual returns for any continuous three financial years commencing on and after the first day of April, 1999; or
(B)has failed to repay its deposit or interest thereon on due date or redeem its debentures on due date or pay dividend and such failure continues for one year or more: