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[Cites 0, Cited by 0] [Section 375(4)] [Section 375] [Entire Act]

Union of India - Subsection

Section 375(4)(c) in The Companies Act, 2013

(c)if execution or other process issued on a decree or order of any Court or Tribunal in favour of a creditor against the company, or any member thereof as such, or any person authorised to be sued as nominal defendant on behalf of the company, is returned unsatisfied in whole or in part;