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[Cites 0, Cited by 8] [Section 398(1)] [Section 398] [Entire Act]

Union of India - Subsection

Section 398(1)(a) in The Companies Act, 1956

(a)that the affairs of the company [are being conducted in a manner prejudicial to public interest or] [ Substituted by Act 53 of 1963, Section 11, for " are being conducted" (w.e.f. 1.1.1964).] in a manner prejudicial to the interests of the company; or