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[Cites 0, Cited by 0] [Section 284(7)] [Section 284] [Entire Act]

Union of India - Subsection

Section 284(7)(a) in The Companies Act, 1956

(a)as depriving a person removed thereunder of any compensation or damages payable to him in respect of the termination of his appointment as Director or of any appointment terminating with that as Director; or