Section 243(1)(b) in The Companies Act, 2013

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Union of India - Subsection

Section 243(1)(b) in The Companies Act, 2013

(b)no managing director or other director or manager whose agreement is so terminated or set aside shall, for a period of five years from the date of the order terminating or setting aside the agreement, without the leave of the Tribunal, be appointed, or act, as the managing director or other director or manager of the company:

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Union of India - Subsection

Section 243(1)(b) in The Companies Act, 2013