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[Cites 0, Cited by 0] [Section 581ZN(8)] [Section 581ZN] [Entire Act]

Union of India - Subsection

Section 581ZN(8)(d) in The Companies Act, 1956

(d)termination, setting aside or modification of any agreement, howsoever arrived between the company on the one hand and the Directors, secretaries and manager on the other hand, apart from such terms and conditions as may, in the opinion of the majority of shareholders, be just and equitable in the circumstances of the case;