Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 318(3)] [Section 318] [Entire Act] Union of India - Subsection Section 318(3)(f) in The Companies Act, 1956 (f)where the Director has instigated, or has taken part directly or indirectly in bringing about, the termination of his office.