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[Cites 0, Cited by 0] [Section 388B(1)] [Section 388B] [Entire Act]

Union of India - Subsection

Section 388B(1)(c) in The Companies Act, 1956

(c)that a company is or has been conducted and managed by such person in a manner which is likely to cause, or has caused, serious injury or damage to the interest of the trade, industry or business to which such company pertains; or