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[Cites 0, Cited by 0] [Section 225(1)] [Section 225] [Entire Act]

Union of India - Subsection

Section 225(1)(a) in The Companies Act, 2013

(a)any person who is convicted on a prosecution instituted, or who is ordered to pay damages or restore any property in proceedings brought, under section 224, to the extent that he may in the same proceedings be ordered to pay the said expenses as may be specified by the court convicting such person, or ordering him to pay such damages or restore such property, as the case may be;