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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(1)(g) in The Companies Act, 2013

(g)to claim damages or compensation or demand any other suitable action from or against—
(i)the company or its directors for any fraudulent, unlawful or wrongful act or omission or conduct or any likely act or omission or conduct on its or their part;
(ii)the auditor including audit firm of the company for any improper or misleading statement of particulars made in his audit report or for any fraudulent, unlawful or wrongful act or conduct; or
(iii)any expert or advisor or consultant or any other person for any incorrect or misleading statement made to the company or for any fraudulent, unlawful or wrongful act or conduct or any likely act or conduct on his part;