514. Corrupt inducement affecting appointment as Liquidator .-
Any person who gives, or agrees or offers to give, to any member or creditor of a company any gratification whatever with a view to-(a)securing his own appointment or nomination as the company's Liquidator; or(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].
