Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 514] [Entire Act] Union of India - Subsection Section 514(b) in The Companies Act, 1956 (b)securing or preventing the appointment or nomination of some person other than himself, as the company's Liquidator, shall be punishable with fine which may extend to [ten thousand rupees].
