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Union of India - Section

Section 34 in The Companies (Amendment) Act, 2020

34. Amendment of section 167.

In section 167 of the principal Act, in sub-section (2),—
(a)the words "with imprisonment for a term which may extend to one year or" shall be omitted;
(b)for the words "five lakh rupees, or with both", the words "five lakh rupees" shall be substituted.