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[Cites 0, Cited by 2] [Section 72(1)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1)(b) in The Companies Act, 1956

(b)Nothing in the foregoing proviso shall be deemed to exclude, limit or diminish any liability that might be incurred in the case referred to therein under the general law or this Act.