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[Cites 0, Cited by 1] [Section 560(5)] [Section 560] [Entire Act]

Union of India - Subsection

Section 560(5)(a) in The Companies Act, 1956

(a)the liability, if any, of every Director, [* * *] manager or other officer who was exercising any power of management, and of every member of the company, shall continue and may be enforced as if the company had not been dissolved; and