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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(1)(a) in The Companies Act, 1956

(a)any person who is convicted on a prosecution instituted in pursuance of section 242, or who is ordered to pay damages or restore any property in proceedings brought by virtue of section 244, may, in the same proceedings, be ordered to pay the said expenses to such extent 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;