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[Cites 0, Cited by 0] [Section 249(1)] [Section 249] [Entire Act]

Union of India - Subsection

Section 249(1)(c) in The Companies Act, 2013

(c)has engaged in any other activity except the one which is necessary or expedient for the purpose of making an application under that section, or deciding whether to do so or concluding the affairs of the company, or complying with any statutory requirement;