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[Cites 0, Cited by 5] [Section 318(3)] [Section 318] [Entire Act]

Union of India - Subsection

Section 318(3)(e) in The Companies Act, 1956

(e)where the Director has been guilty of fraud or breach of trust in relation to, or of gross negligence in or gross mismanagement of, the conduct of the affairs of the company or any subsidiary or holding company thereof;