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[Cites 0, Cited by 0] [Section 455(1)] [Section 455] [Entire Act]

Union of India - Subsection

Section 455(1)(i) in The Companies Act, 2013

(i)“inactive company” means a company which has not been carrying on any business or operation, or has not made any significant accounting transaction during the last two financial years, or has not filed financial statements and annual returns during the last two financial years;