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[Cites 0, Cited by 2] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(10) in The Companies Act, 2013

(10)If any officer of the company—
(a)knowingly conceals the name of any creditor entitled to object to the reduction;
(b)knowingly misrepresents the nature or amount of the debt or claim of any creditor; or
(c)abets or is privy to any such concealment or misrepresentation as aforesaid,
he shall be liable under section 447.