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[Cites 0, Cited by 0] [Section 274(2)] [Section 274] [Entire Act]

Union of India - Subsection

Section 274(2)(a) in The Companies Act, 1956

(a)the disqualification incurred by any person in virtue of clause (d) of sub-section (1), either generally or in relation to any company or companies specified in the notification; or