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Allahabad High Court: Section 164(2) of Companies Act is Constitutionally Valid - (21 Jan 2020)

COMPANY

Allahabad High Court has upheld the constitutional validity of Section 164(2) of the Companies Act, 2013, which stipulates that a Director whose company has not filed financial statements or annual returns for any continuous period of three financial years, shall be disqualified from holding the position for five years. The Court has also held that the "financial year" for the Section would start only from 2014-15.

Tags : ALLAHABAD HIGH COURT   CONSTITUTIONAL VALIDITY   SECTION 164 (2) COMPANIES ACT   2013  

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