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Union of India - Section

Section 3 in The Companies (Amendment) Act, 2020

3. Amendment of section 8.

In section 8 of the principal Act, in sub-section (11),—
(a)the words "with imprisonment for a term which may extend to three years or" shall be omitted;
(b)for the words "twenty-five lakh rupees, or with both", the words "twenty-five lakh rupees" shall be substituted.