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[Cites 0, Cited by 0] [Section 553(2)] [Section 553] [Entire Act]

Union of India - Subsection

Section 553(2)(c) in The Companies Act, 1956

(c)also be liable to have all or such part of his remuneration as the [Tribunal] [ Substituted by Act 11 of 2003, Section 108, for " Court" .] may think just, disallowed, and to be removed from his office by the [Tribunal] [ Substituted by Act 11 of 2003, Section 108, for " Court" .].