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[Cites 0, Cited by 3] [Section 339] [Entire Act]

Union of India - Subsection

Section 339(3) in The Companies Act, 2013

(3)Where any business of a company is carried on with such intent or for such purpose as is mentioned in sub-section (1), every person who was knowingly a party to the carrying on of the business in the manner aforesaid, shall be liable for action under section 447.