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[Cites 0, Cited by 0] [Section 621A(6)] [Section 621A] [Entire Act]

Union of India - Subsection

Section 621A(6)(a) in The Companies Act, 1956

(a)any offence which is punishable under this Act with imprisonment or with fine, or with both, shall be compoundable with the permission of the Court, in accordance with the procedure laid down in that Act for compounding of offences;