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Citedby 2 docs
Saurashtra Cement Ltd. And Anr. vs Union Of India (Uoi) And 3 Ors. on 14 July, 2006
Shri T.A.M. Athavan vs Sun Freight Systems Private ... on 4 October, 2004

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[Section 274(1)] [Section 274] [Complete Act]
Central Government Act
Section 274(1)(a) in The Companies Act, 1956
(a) he has been found to be of unsound mind by a Court of competent jurisdiction and the finding is in force;