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[Cites 0, Cited by 0] [Section 4C] [Entire Act]

Union of India - Subsection

Section 4C(5) in THE FINANCE ACT, 2021

(5)Without prejudice to anything contained in sub-section (4), it shall be open to the Corporation to proceed against a director or any other employee who had entered into such contract or arrangement in contravention of the provisions of this section for recovery of any loss sustained by it as a result of such contract or arrangement.