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[Cites 0, Cited by 0] [Section 314] [Entire Act]

Union of India - Subsection

Section 314(1A) in The Companies Act, 1956

(1A)Nothing in sub-section (1), shall apply where a relative of a Director or a firm in which such relative is a partner holds any office or place of profit under the company or a subsidiary thereof having been appointed to such office or place before such Director becomes a Director of the company.]