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[Cites 0, Cited by 0] [Section 247(5)] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(5)(i) in The Companies Act, 1956

(i)financially interested in the success or failure, or the apparent success or failure, of the company, of any other body corporate [* * *] [ The words " managing agent, secretaries and treasurers, or associate," omitted by Act 53 of 2000, Section 123 (w.e.f. 13.12.2000).] whose membership or constitution is investigated with that of the company; or