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Union of India - Section

Section 240 in The Companies Act, 2013

240. Liability of officers in respect of offences committed prior to merger, amalgamation, etc.—

Notwithstanding anything in any other law for the time being in force, the liability in respect of offences committed under this Act by the officers in default, of the transferor company prior to its merger, amalgamation or acquisition shall continue after such merger, amalgamation or acquisition.