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[Cites 0, Cited by 4] [Section 244(1)] [Section 244] [Entire Act]

Union of India - Subsection

Section 244(1)(a) in The Companies Act, 1956

(a)for the recovery of damages in respect of any fraud, misfeasance or other misconduct in connection with the promotion or formation, or the management of the affairs, of such company or body corporate; or