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 17] [Entire Act] Union of India - Subsection Section 17(b) in The Companies (Amendment) Act, 2017 (b)in clause (b),—(i)for the words "seven years or with fine", the words "seven years and with fine" shall be substituted;(ii)the words "or with both" shall be omitted.
