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[Cites 0, Cited by 0] [Section 153B(3)] [Section 153B] [Entire Act]

Union of India - Subsection

Section 153B(3)(b) in The Companies Act, 1956

(b)If a trustee makes in a declaration aforesaid any statement which is false and which he knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to two years and also with fine.