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[Cites 0, Cited by 0] [Section 625] [Entire Act]

Union of India - Subsection

Section 625(6) in The Companies Act, 1956

(6)No person who has been directed to pay compensation under this section shall, by reason of such order, be exempted from any civil or criminal liability in respect of the complaint made by him:Provided that any amount paid to an accused person under this section shall be taken into account in awarding compensation to such person in any subsequent civil suit relating to the same matter.