Section 4(2)(b) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(b) in The Companies Act, 2013

(b)be such that its use by the company—

(i)will constitute an offence under any law for the time being in force; or

(ii)is undesirable in the opinion of the Central Government.