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[Cites 0, Cited by 0] [Section 556] [Entire Act]

Union of India - Subsection

Section 556(3) in The Companies Act, 1956

(3)Nothing in this section shall be taken to prejudice the operation of any enactment imposing penalties on a Liquidator in respect of any such default as aforesaid.Supplementary powers of [Tribunal] [ Substituted by Act 11 of 2003, Section 111, for " Court" .]