Legal Document View

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
[Cites 0, Cited by 0] [Section 245(4)] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(4)(e) in The Companies Act, 2013

(e)where the cause of action is an act or omission that is yet to occur, whether the act or omission could be, and in the circumstances would be likely to be—
(i)authorised by the company before it occurs; or
(ii)ratified by the company after it occurs;