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Union of India - Section

Section 3 in Company Law Settlement Scheme, 2000

3. Settlement of offences.-

Subject to the provisions of this Scheme, any company may make a declaration alongwith proof of payment of prescribed fee under acknowledgement on or after the 1st June, 2000 but on or before 5.00 P.M. of 31st August, 2000 to the designated authority in respect of any offence committed under the Act and seek settlement of the offence so committed.