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[Cites 0, Cited by 0] [Section 217(6)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(6)(ii) in The Companies Act, 2013

(ii)If a director or an officer of the company has been convicted of an offence under this section, the director or the officer shall, on and from the date on which he is so convicted, be deemed to have vacated his office as such and on such vacation of office, shall be disqualified from holding an office in any company.