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SC: Cannot Grant Bail for Offence under Sec. 447 of Companies Act Without Fulfilling Twin Conditions - (11 Apr 2025)

COMPANY

Supreme Court has held that Courts cannot grant bail for offences under Section 447 of the Companies Act 2013 unless twin conditions given under Section 212(6) of the Companies Act, 2013 are satisfied.

Tags : SUPREME COURT   COMPANIES ACT   TWIN CONDITIONS  

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