Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 233A(1)] [Section 233A] [Entire Act] Union of India - Subsection Section 233A(1)(b) in The Companies Act, 1956 (b)that any company is being managed in a manner likely to cause serious injury or damage to the interests of the trade, industry or business to which it pertains; or