Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 247(4)] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(4)(ii) in The Companies Act, 2013

(ii)pay for damages to the company or to any other person for loss arising out of incorrect or misleading statements of particulars made in his report.